Section 8 in The City of Bombay (Building Works Restriction) Act, 1949
8. Written permission to ensure for benefit of successors in title.
- The benefit of any written permission granted under section 3 shall be annexed to and shall go with the ownership of the building, wall, or other structure or private street, as the case may be, in respect of which it was granted, and may be enforced by every person in whom that ownership is for the time being vested, and every condition specified in any such permission shall be binding upon every such person.
