Section 37 in West Bengal Town and Country (Planning and Development) Act, 1979
37. Approval of the State Government.
(1)As soon as may be, after the receipt of the [Land Use and Development Control Plan] [Substituted by Section 4(h)(i)(A), ibid for development plan.], together with the report of the Committee, [but not later than such time as may be prescribed,] [Substituted by Section 4(h)(i)(B), ibid for but not later than sixty days.] the State Government may either approve the [Land Use and Development Control Plan] [Substituted by Section 4(h)(i)(A), ibid for development plan.] with or without modifications or return the [Land Use and Development Control Plan] [Substituted by Section 4(h)(i)(A), ibid for development plan.] to the concerned authority to modify the plan or to prepare a fresh plan in accordance with such directions as the State Government may issue in this behalf.(2)After modification in the plan or preparation of a fresh plan in accordance with the directions of the State Government under sub-section (1), the same shall be submitted to the State Government for approval and the State Government shall intimate its decision [within such time of the receipt of the Plan as may be prescribed.] [Substituted by Section 4(h)(ii) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for within sixty days of the receipt of the plan.]
