Section 277 in West Bengal Municipal Corporation Act, 2006
277. Sanction of building plan and permission to execute work.
- Subject to the provisions of section 263 within a period of sixty days after the receipt of any application with building plan or any information or document which the Commissioner may require the applicant to furnish before deciding whether sanction shall be accorded in this regard, the Commissioner shall, by an order in writing, either -(a)accord sanction to the building plan conditionally or unconditionally and give permission to execute the work, or(b)refuse, on one or more of the grounds mentioned in section 280, to accord such sanction, or(c)accord sanction subject to the condition of permission to execute the work.
