Section 39(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Within one month of the coming into 1peration of the [Land Use and Development Control Plan] [Substituted by Section 4(j)(ii), ibid for Development Plan.], any person aggrieved by it may make an application to the High Court questioning the validity of the [Land Use and Development Control Plan] [Substituted by Section 4(j)(ii), ibid for Development Plan.] or any provisions contained therein on the following grounds: -(a)that is not within the powers conferred by this Act, or(b)that any requirement of this Act, or any rules made thereunder have not been complied with in relation to the making of the [Land Use and Development Control Plan] [Substituted by Section 4(j)(ii), ibid for Development Plan.].
