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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2) in West Bengal Municipal (Building) Rules, 2007

(2)The Building Permit shall not be issued till a duly authenticated copy of a receipt showing payment to the Municipality of the Building Permit Fees payable under rule 24 or rule 100 of these rules for the sanction of the building, is produced before the Chairman-in-Council.