Section 365(4) in The Calcutta Municipal Corporation Act, 1980
(4)Such approval shall be refused, -(a)if the particulars shown in the layout plan are in conflict with any arrangements which have been made or which are, in the opinion of the Mayor-in-Council, likely to be made for carrying out any general scheme of development of Calcutta, whether or not such scheme is contained in the development plan or the development scheme of any authority under any law in force for the time being;(b)if the layout plan does not conform to the provisions of this Act and the rules and the regulations made thereunder; or(c)if any street proposed in the layout plan in not so designed as to connect it at one end with a street which is already open.
