Section 2(b) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958
(b)notwithstanding anything contained in any of the aforesaid Acts, no new hut or collection of huts shall be erected or no addition to, or alteration in, any such hut or collection of huts, shall be made in such area except with the permission in writing of the prescribed authority and subject to such restrictions or conditions, if any, as may be prescribed.
