Section 416(3) in The Calcutta Municipal Corporation Act, 1980
(3)Any change of use made before the commencement of this Act, except in so far as such use is permitted under [section 385] [Words and figures substituted by W.B. Act 13 of 1984.] of the Calcutta Municipal Act, 1951, shall be deemed to be an unauthorized change and shall be dealt with under the provisions of this Act.
