Section 3(3) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(3)Every promoter shall make a separate application for the construction of building on separate plot of land or for the construction of separate building:[ xxx ] [Proviso omitted by Act 35 of 2002, w.e.f. 01.09.2003.][Provided that] [Substituted, by Act 35 of 2002, w.e.f. 01.09.2003.] no such application shall be refused without giving the promoter a reasonable opportunity of being heard.
