Section 97(3) in West Bengal Municipal Corporation Act, 2006
(3)in the sphere of town planning and development. -(a)devising town planning within the limits of the Corporation area in accordance with the laws relating to town planning for the time being in force;(b)regulating land-use pattern in the fringe areas within the jurisdiction of the Corporation in accordance with the law applicable for the purpose;(c)improvement of bustees;(d)control of regular lines of streets;(e)control of all building operations and regulation of building uses:(f)co-ordination of all overground rights enjoyed by service agencies:(g)co-ordination of activities of agencies relating to laying, and maintenance, of underground pipelines, tubes, and cables;(h)laying out and maintenance of public parks, squares, gardens or recreation areas;(i)re-development of congested areas for providing better living conditions;(j)planned development of new areas within the jurisdiction of the Corporation for human settlement;(k)preservation of monuments and places of historical, artistic and other importance;(l)measures for beautification of township by setting up fountains and statues, providing recreational areas, improving river-banks, and landscaping;
