Section 54(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)Where such notice has been served, the provisions of clause (b) of sub-section (4) and sub-section (5) of section 53 shall apply with such modifications as may be necessary :Provided that the provisions of clause (a) of sub-section (4) of section 53 shall not apply and in spite of the filing of application under clause (a) or (b) of sub-section (3) of section 53 the notice shall continue to have full effect.
