Section 134 in West Bengal Town and Country (Planning and Development) Act, 1979
134. Power to delegate.
-Any Planning Authority or Development Authority may, by resolution, direct that any power exercisable by it under this Act or rules or regulations made thereunder [(except the powers to make regulations)] [Substituted by Section 3 of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1993 (West Bengal Act No. 7 of 1993) for (except the power to prepare any development plan or development scheme to make regulations).] may also be exercised by any local authority or any officer of the State Government with previous consent of the State Government, or any officer of the Planning Authority, Development Authority or local authority as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.
