Section 71 in West Bengal Town and Country (Planning and Development) Act, 1979
71. Withdrawal of scheme by the Development Authority.
(1)If at any time before the publication of the notice of the scheme under section 70, a representation is made to the Development Authority in this behalf by a majority of the owners in the area that the scheme should be withdrawn, the Development Authority shall invite from all persons interested in the scheme objections to such representation.(2)After receiving the objections, if any, and after making such inquiry as it may think fit, the Development Authority may, by notification, withdraw the scheme or any part thereof and upon such withdrawal, no further proceedings shall be taken in regard to such scheme or such part.(3)Simultaneously with such withdrawal, the Development Authority shall submit to the State Government .the copy of the notice withdrawing the scheme and a report of its enquiry made in this behalf.(4)At any time before the publication of notice of the scheme under section 70, the State Government, if it is satisfied that it is in the public interest, may direct the concerned Authority to withdraw the scheme or part thereof. Thereupon the said Development Authority shall withdraw the scheme or such part by a notification. Upon such withdrawal no further proceedings shall be taken in regard to such scheme or such part thereof.
