Section 229 in Siliguri Municipal Corporation Act, 1990
229. Sanction of building plans in a bustee.
- The Corporation may sanction building plans submitted by an owner of land in a bustee for the purpose of permanent construction in the nature of renovations, additions and alterations to and conversion of the existing huts into pucca structures and also for construction of new structures under such buildings regulations and upon payment of such fees as may be determined by the Corporation by regulation:Provided that a lay-out plan of a bustee or such part thereof as may be determined by the Corporation shall be prepared by the Corporation before such sanction is accorded. The method of preparation of a lay-out plan and the items to be provided therein shall be such as may be prescribed.
