Section 62 in West Bengal Town and Country (Planning and Development) Act, 1979
62. Power of the State Government to require the Development Authority to make scheme.
(1)Notwithstanding anything contained in this Act the State Government may, after making such inquiry as it deems necessary, by notification, direct the Development Authority to make and publish in such manner as the State Government may direct, a scheme in respect of any land in regard to which a development scheme may be made.(2)If the Development Authority fails to make the scheme within three months from the date of direction given under sub-section (1) or within such time as the State Government may extend from time to time, an officer shall be appointed by the State Government to make and publish and submit the scheme for the land to it and thereafter the provisions of this Act shall, as far as may be, apply to the making of such scheme.
