Section 42 in West Bengal Town and Country (Planning and Development) Act, 1979
42. Annulment of the [Land Use and Development Control Plan] [Substituted by Section 4(m)(i), ibid for Development Plan.].
(1)The State Government may, in the public interest or for any other sufficient reason, annul any [Land Use and Development Control Plan] [Substituted by Section (m)(ii), ibid for development plan.] or a portion thereof or any provision contained therein.(2)Immediately after the annulment of the [Land Use and Development Control Plan] [Substituted by Section (m)(ii), ibid for development plan.] or any portion thereof or any provision contained therein, the State Government shall publish a public notice of the said annulment.
