Section 140(2) in Kolkata Municipal Corporation Building Rules, 2009
(2)Any application for sanction of any plan to erect a building submitted on or before the date on which the new rule would come into force in accordance with the provision of these rules and lying pending for sanction on that date shall not be rejected on the ground of the coming into force of these rules during the pendency of such application and every such application shall be considered in accordance with the provisions of the former rules.
