Section 4A in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
4A. [ Issue of directions by the Administrator. [Sections 4A to 4F inserted by W.B. Act 32 of 1976.]
- The Administrator may, with the approval of the State Government, by notification to be published in the prescribed manner, issue in relation to a Government Township or any part thereof such regulatory or prohibitory direction as may be considered necessary regarding one or more of the following matters, namely:-(a)the use land for residential, industrial, commercial or other purposes;(b)the reservation of land for roads, gardens, recreation grounds, Schools, markets and other public purposes;(c)the division or any area for the erection of buildings of any particular type or types or class or classes and the architectural designs of such buildings;(d)any other matter which is considered necessary for the orderly development of a Government Township or part thereof for carrying out generally the purposes of this Act.
