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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2) in Kolkata Municipal Corporation Building Rules, 2009

(2)The Mayor shall, after such enquiry as he may think fit, and after giving the applicant an opportunity of being heard, direct the Municipal Commissioner to sanction or provisionally sanction or refuse sanction and communicate the same to the applicant within a period of thirty days from the date of receipt of the representation by the Mayor.