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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(2)(e) in Kolkata Municipal Corporation Building Rules, 2009

(e)an undertaking that in the event of violation of the terms of the Block wise Completion Certificate, the Corporation shall be entitled to disconnect water mains and municipal drains for the entire block and other buildings in the plot without any notice.