Section 207A(4) in West Bengal Municipal Act, 1993
(4)Sanction or refusal of sanction of building plans submitted online under section 205A shall be communicated online within thirty days from the date of submission of online application in such manner as may be prescribed.Note. - For the purpose of this section, date of submission of online application shall be such date on which complete application along with necessary documents, as required for this purpose, shall be received by the Municipality online to their satisfaction.]
