Section 200A in The Chandernagore Municipal Corporation Act, 1990
200A. [ Validity and duration of permission for erection or construction of structure of building under West Bengal Act 41 of 1973. [section 200A inserted by West Bengal Act 17 of 1995.]
- Notwithstanding anything contained in this chapter or elsewhere in this Act or in the West Bengal Panchayat Act, 1973, permission granted under that Act for erection or construction of any new structure or building or addition to any structure or building in any area shall, upon the addition of such area to Chandernagore,]-(a)be deemed to have been granted under this Act, and(b)remain valid for one year from the date of addition of such area to Chandernagore unless the Corporation, on an application made in this behalf, allows an extension of such period:[Provided that if such structure or building under the plan approved under the West Bengal Panchayat Act, 1973, has not been constructed, either in full or in part, before the constitution of the Corporation under this Act, the plan shall be revalidated by the Corporation before the completion of the work in respect of part construction or before the commencement of the work in respect of new construction.] [Proviso inserted by West Bengal Act 30 of 1997.]
