Section 87 in West Bengal Town and Country (Planning and Development) Act, 1979
87. Cost of development scheme.
(1)The cost of a development scheme shall include -(a)all sums payable by the Development Authority which are not specifically excluded from the cost of the scheme;(b)all sums spent or estimated to be spent by the Development Authority in the making and in the execution of the scheme, the estimates for works included in the scheme being made on the date the notice of the scheme is published under section 70,(c)all sums payable as compensation for land reserved or allotted for any public purpose or purposes of the Development Authority which is solely beneficial to the owners or residents within the area of the scheme;(a)such portion of the amount payable for land reserved or allotted for any public purpose or purposes of the Development Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, as is attributable to the benefit accruing to the owners or residents within the area of the scheme from such reservation or allotment;(e)all legal expenses incurred by the Development Authority in the making and in the execution of the scheme;(f)the amount by which the total of the value of the existing plots exceeds the total of the value of the plots each of such being estimated at its market value on the date of the publication of the scheme under section 61 with all the buildings and works thereon on that date and without reference to improvements contemplated in the scheme other than improvements to the alteration of its boundaries.(2)If in any case the total of the values of the plots included in the final scheme exceeds that total of the values of the existing plots, each of such plots being estimated in the manner provided in clause (t) of sub-section (1), then the amount of such excess shall be deducted in arriving at the cost of the schemes as defined in sub-section (1).
