Section 396(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner shall sanction the erection of a building or the execution of a work unless such building or work would contravene any of the provisions of sub-section (2) or sub-section (3) of this section or the provisions of section 405 or section 406:Provided that no such sanction shall be accorded without the prior approval of the Mayor-in-Council in case of any building, except a residential building, proposed to be erected or re-erected on a plot of [500 square metres or less of land, or a heritage building :] [Words and figures substituted by W.B. Act 26 of 1997.]Provided further that the Mayor-in-Council shall consider the recommendations of the Municipal Building Committee [and those of Heritage Conservation Committee] [Words inserted by W.B. Act 26 of 1997.]and shall finalize its decision after such consideration.
