Section 67(3) in New Town, Kolkata Development Authority Act, 2007
(3)Any change of use made before the commencement of this Act, except in so far as such use is permissible under the provisions of the West Bengal Panchayat Act, 1973, or the West Bengal Municipal Act, 1993. shall be deemed to be an unauthorized change and shall be dealt with under the provisions of this Act.
