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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1) in New Town Kolkata Planning Area (Building) Rules, 2014

(1)Upon a written request made to the Sanctioning Authority for issuance of Block wise Completion Certificate consequent upon completion of one or more of number of buildings out of a block of buildings (where the proposal consists of more than one building), the Sanctioning Authority, on being satisfied that the construction of the particular block is complete in all respect and is self supportive and that circumstances exist for allowing occupation of the particular block of building and issue Block wise Occupancy Certificate for that particular block of building in the form as specified in Schedule - XIII