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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(1) in Kolkata Municipal Corporation Building Rules, 2009

(1)After the completion of the structural work upto the plinth level or upto one m. above ground level, whichever is higher, the applicant shall give a notice to the Municipal Commissioner in the form as specified in Schedule X to enable him to inspect such work.