Section 98 in West Bengal Town and Country (Planning and Development) Act, 1979
98. Power of Development Authority to make agreement.
(1)A Development Authority shall competent to make any agreement with any person in respect of any matter which is to be provided for in the development scheme subject to the power of the State Government to modify or disallow such agreement and unless it is otherwise expressly provided therein, such agreement shall take effect on and after the day on which the development scheme comes into force.(2)Such an agreement shall not in any way affect the determination of he matters as standing in section 73 or the rights of third parties, but it shall be binding on the parties to the agreement :Provided that if any agreement contains any provisions which are Inconsistent with the scheme as published by the Development Authority under section 61, such an agreement shall be voidProvided further that, if the agreement is modified by the State 'government, either party shall have the option of avoiding it if it so elects.
