Section 450A in Kolkata Municipal Corporation Act, 1980
450A. [ Standard layout plan for development of bustee. (1) The Corporation, if it considers that a bustee requires planned development or modification or alteration of the layout or remodelling for a public purpose as defined in the Explanation to sub-section (3) of section 7 of the Calcutta thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981, may, after giving such notice as may be prescribed, prepare a standard layout plan of such bustee in such manner as may be prescribed, and cause it to be published, with the approval of the State Government, in the Official Gazette, and publicly displayed in the bustee in the manner prescribed.
(2)Where a notice for the preparation of a standard layout plan has been given under sub-section (1), no new but or structure shall be erected in the bustee and no addition to an existing building in the bustee shall be made until a standard layout plan for the bustee has been published under sub-section (1).(3)Where a standard layout plan for any bustee has been published, no new but or masonry building shall be erected in such bustee and no addition to an existing building, and no such change of use of land as does not conform to the standard layout plan, shall be made :Provided that no new construction conforming to the standard layout plan shall be undertaken without the sanction of building plan as required under this Act and the regulations made thereunder.
