Section 398A(2) in The Calcutta Municipal Corporation Act, 1980
(2)Any application for sanction of any plan to erect a building exceeding thirteen and a half metres in height, submitted by any person-(a)before the coming into force of the said Act and lying pending for such sanction on the date of coming into force of the said Act, or(b)at any time during the said period, shall stand rejected forthwith.
