Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 33 in Kolkata Municipal Corporation Building Rules, 2009

33. Work subsequent to issue of Completion Certificate.

- If any re-erection or addition or alteration of a building in respect of which an completion Certificate has been issued is intended fresh notice under section 393, or section 394, as the case may be, shall be necessary.