Section 60(5) in New Town, Kolkata Development Authority Act, 2007
(5)Where the transfer of any land or building is executed before the layout plan has been approved, no plan for erection of a building within the meaning of sub-section (1) of section 64 on the said land or building shall be approved :Provided that the Chairman may, after considering the case, by order approve the plan for erection of such building in relaxation of the provision of this sub-section.
