Section 450A(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Corporation, if it considers that a bustee requires planned development or modification or alteration of the layout or remodelling for a public purpose as defined in the Explanation to sub-section (3) of section 7 of the Calcutta Thika and other Tenancies and Lands (Acquisition and Regulation) Act, 1981, may, after giving such notice as may be prescribed, prepare a standard layout plan for such bustee in such manner as may be prescribed, and cause it to be published, with the approval of the State Government, in the Official Gazette, and publicly displayed in the bustee in the manner prescribed.]
