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[Cites 0, Cited by 0] [Section 296] [Entire Act]

State of West Bengal - Subsection

Section 296(3) in West Bengal Municipal Act, 1993

(3)If the preceding Draft Development Plan has not been fully implemented, a statement shall be annexed with the Draft Development Plan, showing the due quantum of work and the reasons for such non-completion] [Substituted by the West Bengal Act 32 of 1997, w.e.f. 18.3.1998][Inserted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995.]
Prior to substitution the Section read as;297. Power of Municipality to plan for the region.- (1) Subject to the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. Act 13 of 1979), the State Government may by notification, declare an area to be an Urban Development Region of a Municipality comprising-(i) the area within the jurisdiction of the Municipality, and(ii) such other drainage areas adjoining and around the municipal area as may be deemed necessary to be included therein by the State Government.(2) Whenever an Urban Development Region of a Municipality has been so declared, the Municipality may prepare a master plan for upgradation of the human settlements within such region.
[298. Financial statement in regard to Draft Development Plan. - A financial statement shall be submitted with the Draft Development Plan containing-
(a)detailed particulars about the quantum of finance available for conducting the development programme under the said Draft Development Plan from-
(i)own resources of the Municipality or the Notified Area Authority, as the case may be, with source-wise break-ups; and
(ii)corporate sector or household sector;
(b)the following particulars in detail :-
(i)credit plan or the terms and conditions for availing of the finance from corporate sector or household sector;
(ii)sources of fund for repayment of credit, if taken from corporate sector or household sector and the manner of repayment; and
(c)if the Municipality or the Notified Area Authority, as the case may be, thinks it proper to transfer any function of the Municipality or the Notified Area Authority in relation to the implementation of the Draft Development Plan to any organization including Government organization within the meaning of section 66, a statement containing the list of the function or the functions to be transferred, the manner of transfer, and the terms and conditions of such transfer.]
[Substituted by the West Bengal Act 32 of 1997, w e.f. 18.3.1998]
Prior to substitution the Section read as;298. Preparation of a master plan.- A master plan for the Urban Development Region may provide for all or any of the following :(a) existing land use pattern in maps or documents;(b) future land use control by way of -(i) identification and preservation of open spaces, or(ii) prohibition of filling up of tanks or water-sources. or(iii) filling up of insanitary water-sources, or(iv) protection of land surface through which sub-soil water-sources are recharged, or(v) provision for drainage network and outfalls, or(vi) provision for dumping grounds for solid wastes disposal, or(vii) street alignments, or(viii) provision for burning and burial grounds, or(ix) reclamation of waste lands, or(x) providing activities of similar nature;(c) regulation and restriction of sites for construction of buildings, huts or structures;(d) regulation of licensing of premises to be used for non-residential purposes;(e) regulation of construction of buildings, huts or structures for purposes of safety and densification or density control;(f) environmental improvement by way of restriction of felling of trees, planting of new trees and flowering plants in public places and adding to house greenery and the like;(g) control of pollution relating to water, soil, air, noise and odour etc.;(h) land acquisition for the purpose of ensuing that the benefits of developmental activities are reaped by public bodies for community welfare and not for speculative gains by private individuals.
[299. Modification of Draft Development Plan. - The Board of Councilors may, at any time but not more than once in every three years, propose to the District Planning Committee any revision or modification of the Draft Development Plan.] [Substituted by the West Bengal Act 32 of 1997, w.e.f. 18.3.1998]
Prior to substitution the Section 299 read as;299. Urban Development Committee.- (1) The State Government may, for the purpose of formulation of a master plan for an Urban Development Region or implementation of any project or scheme in pursuance thereof or for carrying out any activity arising out of it, constitute an Urban Development Committee or Urban Development Committees for any area or outside the municipal area.(2) Whenever any Urban Development Committee is constituted. it shall be incumbent upon the Board of Councilors to consult it in all matters of preparation of any master plan and entrust to it all items of implementation so far as they relate to areas outside the municipal area.
[300. Annual Development Plan. - (1) The Board of Councilors shall prepare an Annual Development Plan for a period of one financial year, covering only the relevant portion of the Draft Development Plan for the concerned period, in consultation with the District Planning Committee, and submit the same to the State Government within the last week of the month of October of the year preceding the period for which the Annual Development Plan shall be prepared.