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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3)(c) in West Bengal Municipal (Building) Rules, 2007

(c)duly authenticated copies of receipts showing payment of tax to the Municipality for the quarter previous to the date of the application in respect of the land, building or portion thereof upon which the building is proposed to be erected, re-erected, added to or altered and a declaration from the Municipality stating that there is no arrear dues payable to the Municipality;