Section 23 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
23. Formulation of requirement and objections :
(1)Within fifteen working days after the receipt of any application under regulations 14 and 16 for permission to execute any work, the Municipal Commissioner may require the applicant(i)to furnish him with any information on matter referred to in regulations 14 and 16 which has not already been given in the documents received hereunder;(ii)to satisfy him in regard to any objection which may have been taken under these regulations to the grant of permission to execute the work.(2)If any requisition made under clauses (i) and (ii) of sub-regulation (1) is not compiled within two months, the application received shall be refused.
