Section 70(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)The public notice under sub-section (1) shall specify a date (which shall not be earlier than one month after the date of the publication of the notice) on which the scheme shall take effect and come into force:Provided that the State Government may, from time to time, by notification, postpone such date, by such period not exceeding three months at a time as it thinks fit.
