Section 34(a) in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
(a)No building or pucca structure, shall be allowed if the site is a tank-filled land, unless the Municipal Commissioner has caused the site to be examined and is satisfied that it is fit to be built upon from sanitary and engineering point of view.
