Section 398(3) in Kolkata Municipal Corporation Act, 1980
(3)If the person as aforesaid or anyone lawfully claiming under him does not commence the erection of the building or the execution of the work within [two years] [Substituted by section 17 of the Calcutta Municipal Corporation (Amendment) Act, 1988 (West Bengal Act No. 21 of 1988), w.e.f. 20.2.1989, for the words one year.] of the date on which the erection of the building or the execution of the work is sanctioned [ * * * ] [The words "or is deemed to have been sanctioned" omitted by section 36(b) of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act 13 of 1984), w.e.f. 15.5.1984.], he shall give notice under section 393, or, as the case may be, under section 394 for fresh sanction and the provisions of this section shall apply in relation to such notice as they apply in relation to the original notice.
