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[Cites 0, Cited by 0] [Section 413A] [Entire Act]

State of West Bengal - Subsection

Section 413A(3) in Kolkata Municipal Corporation Act, 1980

(3)Where the construction of the building has been completed but the document of title to land has not been granted by the State Government, such person shall apply for regularization in accordance with the provisions of sub-section (1) within one year from the date of grant of document of title to land.