Section 34(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Where by virtue of the provisions of this Act, a [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] is to be prepared -(a)if within the period prescribed or within such period which the State Government has extended, no [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] has been prepared; or(b)if at any time the State Government is satisfied that the Planning Authority or the Development Authority is not taking steps necessary to prepare such a [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] within that period, the State Government may direct any officer of the State Government to prepare the [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.],
