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State of West Bengal - Section

Section 205 in West Bengal Municipal Act, 1993

205. Application with building plan to erect or re-erect building.

- Every person, who intends to erect or re-erect a building, shall first submit an application with a building plan in such form, accompanied by such plans and specifications, and containing such information, as may be prescribed or as may be required by the rules made under section 198.