Section 4(4) in Kolkata Municipal Corporation Building Rules, 2009
(4)In the case of a site or plot measuring 500 squre metre or more to which, the Urban Land (Ceiling and Regulation) Act, 1976, (33 of 1976) applies, the notice shall be accompanied by a "no objection certificate" from the competent authority, appointed under clause (d) of section 2 of the said Act. to the effect that there is no objection on in respect of transfer of the site or plot under sub-section (3) of section 5 of the said Act:Provided that the requirement as aforesaid shall be deemed to have been waived on the failure of the competent authority to furnish the certificate within three months from the date of reference to it.
