Section 51(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)If it appears to the Planning Authority or the Development Authority that it is expedient, having regard to the [Land Use and Development Control Plan] [Substituted by Section 7 of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for development plan.] prepared or under preparation or to be prepared and to any other material consideration, that any permission to develop land granted under this Act or any other law, should be revoked or modified, the Planning Authority or the Development Authority may, by order, revoke or modify the permission to such extent as appears to it to be necessary :Provided that -(a)where the permission relates to the carrying out of building or other operations, no such order shall, -(i)affect such of the operations as have been previously carried out;(ii)be passed after these operations have been completed;(b)where permission relates to a change of use of land, no such order shall be passed at any time after the change has taken place.
