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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(2)(c) in Kolkata Municipal Corporation Building Rules, 2009

(c)an indemnity bond/undertaking to indemnify the Corporation against any risk, danger or damage to any person, whether an occupier or not, and an undertaking to ensure, in such manner as the Municipal Commissioner may specify, public safety,