Section 73 in New Town, Kolkata Development Authority Act, 2007
73. Sanction of building plan and permission to execute work.
(1)Within sixty days after the receipt of any application with building plan or of any information or document which the Development Authority may reasonably require the applicant to furnish before deciding whether sanction shall be accorded in this regard, the Development Authority shall, by an order in writing,-(a)either 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 75, to accord such sanction, or(c)accord sanction but impose conditions for compliance before permission to execute the work.(2)A building plan sanctioned under this section shall remain valid for three ears from the date of such sanction, and may be renewed for such period on payment of such fees as may be prescribed.
