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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(14) in Kolkata Municipal Corporation Building Rules, 2009

(14)All the plans enclosures and statements shall be signed by the Architect or Licensed Building Surveyor, a Structural Engineer and a Geo Technical Engineer as the case may be, and also by the person intending to erect, re-erect, or alter the building.