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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(2) in Kolkata Municipal Corporation Building Rules, 2009

(2)In case of any building which is intended to be erected at the comer of two streets, the Committee shall, in accordance with provision to sub-section (1) of section 405 scrutinize every such plan and shall forward its recommendations to the Mayor-in-Council.