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[Cites 0, Cited by 0] [Section 262B] [Entire Act]

State of West Bengal - Subsection

Section 262B(1) in West Bengal Municipal Corporation Act, 2006

(1)Every person who intends to execute any of the works specified in sub-clauses (b) to (m) of sub-section (1) of section 259 shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form and containing such information as may be prescribed.