Section 25 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
25. Signature of approved plans :
When the Municipal Commissioner has given permission to execute any work, the approved plans of the work shall he signed by such officer and in such manner as he may direct. While granting permission to execute work, the Municipal Commissioner may impose conditions, as per provision of the Calcutta thika Tenancy (Acquisition and Regulation) Act, 1981 read with provisions of the Calcutta Municipal Corporation Act, 1980.
