Section 26(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(2)Approval of the plan would mean granting of permission to construct under these Regulations only and shall not mean among other things:(i)the title over the land or building ;(ii)easement rights;(iii)variation in area from recorded area of a plot or a building;(iv)structural stability ; and(v)workmanship and soundness of materials used in the construction of the buildings.
