Section 262 in West Bengal Municipal Corporation Act, 2006
262. [ Erection of building. [Substituted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
- Every person who intends to erect a building shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form together with such fees and containing such information as may be prescribed:Provided that the Corporation may also levy fees under this section with retrospective effect on case to case basis.] [Substituted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
