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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2) in New Town Kolkata Planning Area (Building) Rules, 2014

(2)If the Occupancy Certificate under Sub-Rule-(1) is refused, the Sanctioning Authority shall communicate in writing, within one month, to the applicant stating therein the grounds of such refusal.