Section 48(1) in New Town, Kolkata Development Authority Act, 2007
(1)No portion of any building or boundary wall shall be erected or added to within such Street alignment as the Development Authority may determine by regulation under section 47:Provided that the Development Authority may, at its discretion, permit additions to a building to be made within a street alignment, if such additions merely add to, the height of, and rest upon; an existing building or upon the owner, of the building executing an agreement binding himself and his successors-in-interest-(a)not to claim compensation in the event of the, Development Authority at any time thereafter acquire calling upon him or such successor-in interest, by a notice, in writing, to remove any addition made to any building in pursuance of such permission, or any portion thereof, and(b)to pay the expenses of such removal.
