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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(1) in Kolkata Municipal Corporation Building Rules, 2009

(1)The Corporation shall in accordance with the provision of sub-section (3) of section 131 state the schedule of rates at which Building Permit Fee for sanction of revised plan shall be levied by it during the year next following.