Section 98(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)Such an agreement shall not in any way affect the determination of he matters as standing in section 73 or the rights of third parties, but it shall be binding on the parties to the agreement :Provided that if any agreement contains any provisions which are Inconsistent with the scheme as published by the Development Authority under section 61, such an agreement shall be voidProvided further that, if the agreement is modified by the State 'government, either party shall have the option of avoiding it if it so elects.
