Section 137(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)Notwithstanding anything contained in any other law -(a)when permission for development in respect any land has been obtained under this Act, such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under any other law for such development has not been obtained; this shall not, however, be construed as exemption to the application for permission and of payments of such fees and charges as required by such other law,(b)when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.
