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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1) in New Town Kolkata Planning Area (Building) Rules, 2014

(1)Within one month after the completion of the erection of any new building or execution of any work the applicant shall in the form as specified in Schedule - X, duly countersigned by the Architect or Civil Engineer and Structural Engineer as the case may be, give notice to the Sanctioning Authority of such completion.