Section 101 in West Bengal Town and Country (Planning and Development) Act, 1979
101. Execution of works in the scheme by the Development Authority.
(1)The Development Authority shall complete all the works provided in a scheme within the period prescribed :Provided that, in exceptional circumstances on application by the said Authority, the State Government may, by order in writing specifying these circumstances, grant to such Authority further extension of time as it may think fit.(2)If the Development Authority fails to complete the work within the prescribed period or within the period extended under the proviso to sub-section (1), the State Government may appoint any of its officers to complete such works at the cost of the said Authority.
