Section 532 in The Calcutta Municipal Corporation Act, 1980
532. Improvement scheme and re-housing scheme to comply with the master plan and zonal development plan. -
No improvement scheme or re-housing scheme framed under this Chapter after a master plan for Calcutta or a zonal development plan for any part thereof has been prepared in accordance with the West Bengal Town and Country (Planning and Development) Act, 1979 shall be valid unless such scheme is in conformity with the provisions of the master plan or the zonal development plan.
