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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(10) in Kolkata Municipal Corporation Building Rules, 2009

(10)They shall be deemed to have continued their supervision and control of construction of the building unless they have given notice in writing to the Municipal Commissioner that they have ceased to serve as the Architect or Licensed Building Surveyor for the building and shall be held responsible for the work executed up to the date of intimation.