Section 542 in The Calcutta Municipal Corporation Act, 1980
542. Matters to be provided for by schemes for commercial projects. -
Subject to the provisions of this Act and the West Bengal Town and Country (Planning and Development) Act, 1979, a scheme for a commercial project may provide for all or any of the following matters: -(a)the acquisition by purchase, exchange or otherwise of any land or building necessary for the scheme;(b)the laying to or relaying out of land;(c)the raising, lowering or levelling of land;(d)the laying out and constructing roads in the area;(e)the construction and reconstruction of buildings;(f)the sale, letting out, leasing or exchange of any property included in the scheme;(g)the management of the scheme by the Corporation.
