Section 15 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
15.
Every application made under regulation 14 shall be written on a printed form (to be supplied by the Calcutta Municipal Corporation on payment of such fees as may be fixed by the Mayor-in-Council from time to time) along with the necessary documents as regards right of erection/ alteration and permission of the thika Controller along with other documents as regards correctness of boundary, legality of existing structure with nature of use and such other particulars (including details of Bharatias, if any) as may be determined by the Municipal Commissioner.
