(5)[ Where the transfer of any land or building is executed before the layout plan has been approved, no plan for erection of a building within the meaning of sub-section (1) of section 197 on the said land or building shall be approved :Provided that the Chairman may, after considering the case, by order approve the plan for erection of such building in relaxation of the provisions of this sub-section.] [[Substituted by the West Bengal Act 32 of 1997, w.e.f. 18.3.1998 old section read as :
