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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1) in Kolkata Municipal Corporation Building Rules, 2009

(1)Within 7 days of issue of the Completion Certificate, the issuing officer shall transmit, for purposes of levy of a consolidated rate under the Act, one set of the building plans as approved under rule 28 to such officer of the Corporation as the Municipal Commissioner may specify in this respect.