Section 13 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
13.
No person shall be allowed to submit a plan for erection of a new building/pucca structure or re-erect or make addition to and alteration of any but or building/pucca structure in thika tenanted land without any written permission from the thika Controller, Calcutta.
