Section 4(1) in The Durgapur (Development And Control Of Building Operations) Act, 1958
(1)The State Government may, in consultation with the Authority, by notification issued in this behalf, give such directions as it may consider necessary in relation to Durgapur or any part thereof regarding any one or more of the following matters, namely :-(a)the division of any site into areas for the erection of buildings generally or buildings of any particular class or classes;(b)the reservation of land for roads, open spaces, gardens, recreation grounds, schools, markets and other public purposes;(c)the development of any site into a township;(d)the erection of buildings on any site and the amenities to be provided therein;(e)the erection of shops, workshops, warehouses, factories, offices, industrial or commercial establishments or godowns on any site; and(f)any other matter which is necessary for the planned development of such area, including the construction by the Authority of buildings with necessary amenities.
