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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of West Bengal - Subsection

Section 140(3) in Kolkata Municipal Corporation Building Rules, 2009

(3)Notwithstanding such cesser, every building plan sanctioned under the former rules and remaining valid on the date immediately before the date of coming into force of these rules, shall continue to remain valid till the expiry of the period of validity thereof.