Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(1) in Kolkata Municipal Corporation Building Rules, 2009

(1)Within one month after the completion of the erection of any new building or execution of any work the applicant shall in the form as specified in Schedule XII duly countersigned by the Architect or Licensed Building Surveyor and Structural Engineer as the case may be, give notice to the Municipal Commissioner of such completion under section 403 of the Act.