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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(2)(c) in Kolkata Municipal Corporation Building Rules, 2009

(c)an indemnity bond undertaking to indemnify the Corporation against any risk, danger or damage to any person, whether an occupier or not, and an undertaking to ensure, in such manner as the Municipal Commissioner may specify, public safety.