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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2)(e) in New Town Kolkata Planning Area (Building) Rules, 2014

(e)one shall be an architect of repute to be selected in consultation with the Council ofArchitecture constituted under Section 3 of the Architects Act 1972 (20 of 1972);