Section 4A in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
4A. [ Period of validity of permission for construction of a building.- The permission for the construction of a building granted to a promoter under section 3, shall remain valid for a period of five years from the date of grant of such permission;
Provided that the authorised officer on an application by the promoter may, extend the period of validity of the permission for construction of building, however that the total period of such extension shall not exceed two years:Provided further that, if the promoter cannot complete the construction of such building within the total period of seven years of the circumstances beyond his control, he may make an application to the State Government for extending period of validity of permission for construction of such building, and the State Government may, on receipt of such application, extend the said period of seven years by such further period as it thinks fit]. [Inserted by Act 35 of 2002, w.e.f. 01.09.2003]
