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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(53) in West Bengal Municipal Corporation Act, 2006

(53)"licensed architect" , "licensed draughtsman", "licensed engineer", "licensed plumber", "licensed surveyor", or "licensed town planner' means respectively an architect, a draughtsman, an engineer, a plumber, a surveyor, or a town planner, licensed as such under the provisions of this Act;