Section 53(4) in West Bengal Town and Country (Planning and Development) Act, 1979
(4)(a)The notice shall be of no effect pending the final determination or withdrawal of the application.(b)(i)The provisions of sections 45, 46 and 47 shall apply to such application with such modifications as may be necessary.(ii)If permission is granted on an application made under clause (a) of sub-section (3), the notice shall not take effect, or if such permission is granted for the retention only of some buildings or works or for the continuance of use of only a part of the land, the notice shall not take effect regarding such buildings or works or such part of the lard, but shall have full effect regarding other buildings or works or other parts of the land.
