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[Cites 0, Cited by 0] [Section 90B] [Entire Act]

State of West Bengal - Subsection

Section 90B(3) in West Bengal Town and Country (Planning and Development) Act, 1979

(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.