Section 398(3) in The Calcutta Municipal Corporation Act, 1980
(3)If the person as aforesaid or any one lawfully claiming under him does not commence the erection of the building or the execution of the work within [two years] [Words substituted by W.B. Act 21 of 1988.] of the date of the date on which the erection of the building or the execution of the work is sanctioned [***] [Words omitted by W.B. Act 13 of 1984.], he shall give notice under section 393 or, as the case may be, under section 394 for fresh sanction and the provisions of this section shall apply in relation to such notice as they apply in relation to the original notice.
