Section 2(10) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(10)"industrial estate" means any site declared by the State Government by notification as such, which the Corporation develops, constructing roads, factory sheds and other buildings and providing amenities therein, to make the estate suitable for establishment and growth of industries :Provided that before declaring any site, falling wholly or partly within the jurisdiction of a Municipal Corporation, Municipality, Gram Panchayat, Notified Area Authority or Development Authority (constituted under any law for the time being in force including the Durgapur Development Authority), as industrial estate, the State Government shall consult the concerned Municipal Corporation, Municipality, Gram Panchayat, Notified Area Authority or Development Authority, as the case may be;
