Section 414(5) in Kolkata Municipal Corporation Act, 1980
(5)If, in any case, any loss of life of property is caused, or is likely to be caused, by reason of any misconduct on the part of a technical person engaged under sub-section (1), such technical person shall be subject to the provisions of section 401A.Explanation.For the purposes of this section, the expression "technical person" shall mean a technical consultant.] [Substituted by section 19 of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.e.f. 11.4.1996.]D. Municipal Building Tribunal
