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[Cites 0, Cited by 0] [Section 398] [Entire Act]

State of West Bengal - Subsection

Section 398(2) in Kolkata Municipal Corporation Act, 1980

(2)Where the erection of a building or the execution of a work is sanctioned, the person who has given the notice shall erect the building or execute the work in accordance with such sanction and shall not contravene any of the provisions of this Act or the rules or the regulations made thereunder or of any other law in force for the time being.