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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(a) in Kolkata Municipal Corporation Building Rules, 2009

(a)sanction or provisionally sanction with such conditions, if any, not inconsistent with the provisions of the Act and these rules as he may think fit, the erection, re-erection, addition to, or alteration of, the building and shall issue a Building permit to the applicant in the form as specified in Schedule VI, or