Section 265 in West Bengal Municipal Corporation Act, 2006
265. [ Period of completion of building work. [Substituted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
The Commissioner shall, when sanctioning the erection of a building or the execution of a work specify a reasonable period within which the building or the work is to be completed, and if the building or the work is not completed within the period so specified, it shall not be continued -thereafter without fresh sanction obtained in the manner hereinbefore provided, unless the Commissioner, on an application made in this behalf, allows an extension of such period.]
