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State of West Bengal - Section

Section 039 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995

039.

Notification No. 244-HIV/IR-4/93 Pt., dated, Calcutta, the 29th June, 1995.— In exercise of the power conferred by section 15 of the West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993 (West Bengal Act No. 20 of 1993), the Governor is pleased hereby to make, after previous publication as required by sub-section (1) of section 15 of the said Act, the following rules: