Section 4 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
4. Erection of, or addition or alteration to, hut or other structure to be made with prior permission.
- No new hut or other structure shall be erected and no substantial addition to, or material alteration in, any existing hut or other structure shall be made, in any slum area except with the previous permission in writing of the prescribed authority, obtained in such manner as may be prescribed, and in accordance with such general or special conditions if any, as the prescribed authority may impose.
