Section 416(3) in Kolkata 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] [Substituted by section 38 of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act 13 of 1984), w.e.f. 15.5.1984, for the words & figures section 416.] of the Calcutta Municipal Act, 1951 (West Bengal Act No. 33 of 1951), shall be deemed to be an authorized change and shall be dealt with under the provisions of this Act.
