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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(3)(a) in West Bengal Municipal (Building) Rules, 2007

(a)any building erected or intended to be erected by or with the sanction of the competent authority for use solely as a temporary hospital for the reception and treatment of persons suffering from any infectious or contagious disease;