Section 5(2) in The West Bengal Land Development And Planning Act, 1948
(2)A development scheme submitted to the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under sub-section (1) [may after taking into consideration any report submitted under sub-section (2) of section 4A, be sanctioned] [Words substituted for the words 'may be sanctioned' by W.B. Act 23 of 1955.] by it either without any modification or subject to such modifications as it may deem fit.
