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[Cites 0, Cited by 1] [Section 212] [Entire Act]

State of West Bengal - Subsection

Section 212(1) in West Bengal Municipal Act, 1993

(1)Every person submitting an application with building plan or a work to which such application relates shall, within one month after the completion of erection of such building or execution of such work, deliver or send or cause to be delivered or sent to the Municipality a notice, in writing, of such completion accompanied by a certificate in such form as may be prescribed and shall give to the Municipality all necessary facilities for inspection of such building or work.