Section 72 in New Town, Kolkata Development Authority Act, 2007
72. Purpose for which building to be used and conditions of validity of notice.
(1)Every person making an application to erect or to re-erect a building shall specify the purpose for which such building is intended to be used.(2)The Development Authority may require that a building may not be erected or re-erected for for more than one occupancy or use or contrary to such mixed uses as the Development Authority may determine consistent with the provisions of this Act or any other law for the time being in force.
