Section 24(a) in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
(a)that the work or any other particulars comprised in the site plan, building plans, elevation, sections or specification would contravene some specific provisions of the Calcutta Municipal Corporation Act, 1980 or the rule or the bye-law made thereunder;
