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 52] [Entire Act]

State of West Bengal - Subsection

Section 52(10) in Kolkata Municipal Corporation Building Rules, 2009

(10)They shall submit a certificate that the structures have been constructed as per submitted structural plans and the building is safe for occupation along with the application for completion certificate after the completion of the building.