Section 82(2) in Kolkata Municipal Corporation Building Rules, 2009
(2)In this chapter, the expression "existing building" means any building which was erected before the date of coming into force of these rules in accordance with a building plan sanctioned by an authority competent to sanction such building plan under Bengal Municipal Act, 1932, Kolkata Municipal Act, 1951, Kolkata Municipal Corporation Act, 1980, or any other law for the time being in force and which does not comply with the provisions of rule 62 rule 63 rule 64 rule 65 rule 66 and rule 70 of these rules and -(a)the buildings which are allowed to stand under section 400(1) of the Act, and(b)the buildings allowed to stand in refugee rehabilitation plots under section 4l3A of the Act.
