Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 90B in West Bengal Town and Country (Planning and Development) Act, 1979

90B. Consequences of supersession. -(1) When an order of supersession has been made under section 90A, then with effect from the date of the order -

(a)all Directors and members of the Authority shall vacate their offices;(b)all properties, funds and dues which are vested in or realisable by the Authority shall vest in and be realisable by the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority;(c)all contracts and liabilities which are enforceable by or against the Board shall be enforceable by or against the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority;(d)all the powers and duties which may, under the provisions of this or any other Act or any rule, regulation, bye-law, order or notification made thereunder, be exercised or performed by the Authority shall be exercised or performed by the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority;(e)all legal proceedings instituted by or against the Authority may be continued or enforced by or against the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority;(f)all officers and other employees of the Authority continuing in office immediately before the date of the order shall be deemed to be employed by the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority on such terms and conditions not being less advantageous than what they were entitled to immediately before the said date.
(2)The State Government shall, before the expiration of the period of supersession, re-establish the Authority in accordance with the provisions of this Act.
(3)The State Government may make such incidental or consequential orders as may appear to it to be necessary for giving effect to the order made under sub-section (1) or (3) of section 90A or under sub-section (2) of this section.".Important NotificationsThe West Bengal Town and Country (Planning and Development) Act, 1979No. 2834-T&CP/IS-2/94Calcutta, the 10th November, 1994.NotificationIn exercise of the power conferred by sub-section (3) of section 1 of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979), the Governor is pleased hereby to appoint date of this notification as the date on which the said Act shall come into force in the area described in the Schedule below :The Schedule
Name of District Name of Police Station J.L. No.
24-Parganas (South) Sonarpur 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14,15, 16, 17, 18,19, 20, 21, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 38, 42, 91,92, 93, 94, 95, 96, 97, 98, 99, 100, 101, 102, 103, 104, 105,106, 107, 108, 109.
Ditto Bhangar 2, 3, 4, 5, 6, 7, 8, 9, 26, 27, 28, 29, 30, 31, 32, 33, 35,36, 37, 38, 39, 40.
-Ditto- Baruipur 1, 2, 3, 4, 5, 6, 7, 8, 9,14, 21, 22, 23, 24, 25, 26, 27.
By order of theGovernorSd/- S. K. RAYSpecial Secretary totheGovernment of West Bengal.
No. 2835-T&CP/IS-2194Calcutta, the 10th November, 1994.NotificationWhereas the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979) have come into force in the areas described in the Schedule to this department Notification No. 2934- T&C P/I S-2/94 dated 10.11.1994.Now, therefore, in exercise of the power conferred by sub-section (1) read with sub-section (2) of section 9 of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979) the Governor is pleased hereby to declare the said area to be a "Planning Area" for the purpose of the said Act and to define the limits of the said area in the Schedule below :-First Schedule
Name of District Name of Police Station J.L. No.
24-Parganas (South) Sonarpur 1, 2, 3, 4, 5,6, 7, 8, 9, 10, 11, 12, 3, 14, 15, 16, 17, 18,19, 20, 21, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 38, 42, 91,92, 93, 94, 95, 96, 97, 98, 99, 100, 101, 102, 103, 104, 105,106, 107, 108, 109.
-Ditto- Bhangar 2, 3, 4, 5, 6, 7, 8, 9, 26, 27, 28, 29, 30, 31, 32, 33, 35,36, 37, 38, 39, 40.
-Ditto- Baruipur 1, 2, 3, 4, 5, 6, 7, 8, 9,14, 21, 22, 23, 24, 25, 26, 27.
 
No. 2836-T&CP/IS-2/94Calcutta, the 10th November, 1994.NotificationIn exercise of the power conferred by sub-section (4) read with sub-section (1) of section 11 of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979), the Governor is pleased hereby to appoint the District Magistrate, 24-Parganas (South) District as the Planning Authority in respect of the Planning Area declared as such under this department Notification No. 2834-T&CP/IS-2/94 dated 10.11.94.By order of the Governor,Sd/- S. K. RAYSpecial Secretary to theGovernment of West Bengal.