Section 66(1) in New Town, Kolkata Development Authority Act, 2007
(1)The Development Authority may give public notice of its intention to declare that-(a)in any street or portion thereof specified in the notice, the elevation and construction of the frontage of all buildings or any class of buildings erected or re-erected after such notice shall, in respect of their architectural features, be such as the Development Authority may consider suitable to the locality ; or(b)in any locality specified in the notice, there shall be allowed the erection of only detached or semi-detached buildings or both or row-houses and that the land appurtenant to each such building shall be of an area being not less than that specified in the notice ; or(c)the division or sub-division of building plots in a particular locality shall be of a specified size; or(d)in any street, portion of a street, or locality specified in the notice, the construction of any one or more of the different classes of buildings like residential, commercial, business, assembly, mercantile, industrial, institutional, storage or hazardous buildings, shall not be allowed without the special permission of the Development Authority.
