Section 70(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)The publication of the notice under sub-section (1) shall be -(a)conclusive evidence that the scheme has been duly prepared and adopted; and(b)notwithstanding anything contained in the Land Acquisition Act, 1894 (1 of 1894), deemed to be a declaration duly made under section 6 of the said Act.
