Section 198(2)(t) in West Bengal Municipal Act, 1993
(t)compliance with the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. Act 13 of1979) and such other Act or rules made thereunder as the State Government may direct;(tt)[ special provisions for building in the hill areas;] [Inserted by the West Bengal Act XLV of 1994, w.e.f. 10.10.1994.](u)any other matter considered necessary in relation to building activities.