Section 7 in The West Bengal Land Development And Planning Act, 1948
7. Special provision in cases of urgency.
- In cases of urgency, if in respect of any notified area the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is satisfied that the preparation of a development scheme is likely to be delayed, the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, at any time, make a declaration under section 6, in respect of such notified area or any part thereof though no development scheme has either been prepared or sanctioned under section 5.
