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State of West Bengal - Section

Section 392 in The Calcutta Municipal Corporation Act, 1980

392. Prohibition of building without sanction. -

No person shall erect or commence to erect any building or execute any of the works specified in section 390 except with the previous sanction of the Municipal Commissioner and in accordance with the provisions of this Chapter and of the rules and the regulations made under this Act in relation to such erection of building or execution of work.