Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of West Bengal - Subsection Section 13(b) in Kolkata Municipal Corporation Building Rules, 2009 (b)refuse sanction or provisional sanction under the provisions of the Act and rule 16 and communicate the same to the applicant in the forms as specified in Schedule VII:
