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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(b) in Kolkata Municipal Corporation Building Rules, 2009

(b)no notice given under rule 22 or rule 24. or rule 25, or no other notice in respect of which it is so stipulated, shall be valid unless it is signed by an Architect and/or Licensed Building Surveyor and Structural Engineer, Geo Technical Engineer and Structural Reviewer as required hereunder.