Section 53(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)Any person aggrieved by such notice may, within the period specified in the notice -(a)apply for permission under section 46 for the retention on the land of any buildings or works or for the continuance of any use of the land, to which the notice relates; or(b)apply to the concerned authority for reconsideration and withdrawal of the notice.
