Section 34(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)After the preparation of the [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.], the said officer shall submit the [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] to the State Government and he shall follow the procedure and exercise the powers of the Planning Authority or the Development Authority, as the case may be.
