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] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(1) in Kolkata Municipal Corporation Building Rules, 2009

(1)The Municipal Commissioner may at any time, but not later than fifteen days of the receipt of notice under rule 4, issue a requisition to the applicant specifying at a time, all the defects in the notice for sanction of plan and the applicant shall make his submission in reply to such requisition within fifteen days thereafter.