Section 264 in West Bengal Municipal Corporation Act, 2006
264. Validity and duration of permission for erection or construction of structure or building under West Ben. Act XXII of Ben. Act XLI of 1973.
- Notwithstanding anything contained in this chapter or elsewhere in this Act or in the West Bengal Municipal Act, 1993, or in the West Bengal Panchayat Act, 1973, permission granted under the West Bengal Municipal Act, 1993, or the West Bengal Panchayat Act, 1973, for erection or construction of any new structure or building or addition to any structure or building in any area under any of the said Acts, shall, upon inclusion of such area in the Corporation area.-(a)be deemed to have been granted under this Act, and(b)shall remain valid for one year from the date of inclusion of such area in the Corporation area, or for such period for which such permission was granted, whichever is greater:Provided that if such structure or building under the plan approved under the West Bengal Municipal Act, 1993, or the West Bengal Panchayat Act, 1973, has not been constructed, either in full or in part, before the constitution of the Corporation under this Act, the plan shall be revalidated by the Corporation before the completion of the work in respect of part construction or before the commencement of the work in respect of a new construction.
