Section 98(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)A Development Authority shall competent to make any agreement with any person in respect of any matter which is to be provided for in the development scheme subject to the power of the State Government to modify or disallow such agreement and unless it is otherwise expressly provided therein, such agreement shall take effect on and after the day on which the development scheme comes into force.
