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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(6) in West Bengal Municipal (Building) Rules, 2007

(6)The notice shall, where necessary, be accompanied by,—
(a)documents, namely Clearance Certificate or Permission or Observation or No Objection certificate, as the case may be, as may be required for obtaining sanction of the building plan;
(b)certified copy of the registered deed of gift for gifting the land to the Municipality, where necessary;
(c)a composite declaration of the applicant in the form