Section 264B(3) in West Bengal Municipal Corporation Act, 2006
(3)If the person as aforesaid or anyone lawfully claiming under him does not commence the erection of the building or the execution of the work within two years of the date on which the erection of the building or the execution of the work is sanctioned, he shall give notice under section 262, or, as the case may be, under section 262B 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.
