Section 62(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(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.
