Section 628 in The Calcutta Municipal Corporation Act, 1980
628. Sanction of Central Government required for erection of masonry building. -
The Corporation shall not give or be deemed to have given permission to erect a masonry building in that part of Hastings which is included in Calcutta unless and until the sanction of the Central Government has been obtained; and such sanction shall not be applied for unless the plan of the building and the site-plan of the land are approved by the Commissioner of Police.
