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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(1)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(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.],