Section 263(1) in West Bengal Municipal Corporation Act, 2006
(1)The Commissioner shall sanction the erection of a building or the execution of a work unless such creation of building or work would contravene any of the provisions of sub-section (2) or subsection (3) of this section or the provisions of section 289C or section 289D: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 meters or less of land, or a heritage building:Provided further that the Mayor-in-Council shall consider the recommendations of the Municipal Building Committee and those of the Heritage Conservation Committee and shall finalize its decision after such consideration.
