Section 28 in West Bengal Town and Country (Planning and Development) Act, 1979
28. Preparation of present Land Use Map and Land Register.
-Every Planning Authority or Development Authority shall, within one year after its constitution or within such time as the State Government may, from time to time, extend, prepare a present Land Use Map (hereinafter called the Map) and a Land Register (hereinafter called the Register) in such form as the concerned Authority may think fit indicating the present use of lands in the Planning Area:Provided that the concerned Authority may prepare the Map and the Register in respect of any portion of the Planning Area but the Map or Maps with Register in respect of the entire Planning Area shall be completed within the said period of one year or within such time as the State Government may from time to time extend.Explanation. -The predominant use to which the land is put on the date of preparation of the Map shall be considered to be the present land use by the Planning Authority or the Development Authority.
