Section 2(65) in West Bengal Municipal Corporation Act, 2006
(65)"new building" includes-(a)any building constructed, or in the process of construction, after the commencement of this Act.(b)any building which, having collapsed or having been demolised or burnt down for mote than one-half of its cubical extent, is reconstructed wholly or partially after the commencement of this Act, whether or not the dimensions of the reconstructed building arc the same as those of the original building.(c)any hut which is converted into a masonry building after the commencement of this Act, and(d)any building, not originally constructed for human habitation. which is converted into a place for human habitation after the commencement of this Act.Explanation. - The provisions of sub-clause (b) shall apply to a building where more than one-half of the cubical extent of such building has collapsed or has been demolished or burnt down at the same time or at different times:
