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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2) in Kolkata Municipal Corporation Building Rules, 2009

(2)The Municipal Commissioner may, within fifteen days after the receipt of such reply, require further information or revised plan as he may deem fit and such information or revised plan shall be submitted within such period as may be specified by the Municipal Commissioner.