Section 36 in West Bengal Town and Country (Planning and Development) Act, 1979
36. Public notice of the preparation of the [Land Use and Development Control Plan.] [Substituted by Section 4(g)(i), of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Development Plan.].
(1)After the modification, if any, the Planning Authority or the Development Authority shall publish a public notice in the Official Gazette and in one or more local newspapers, of the preparation of the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] and the place or places where copies of the same may be inspected, inviting objections in writing from any person with respect to the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] within a period of sixty days [from the date of publication of the public notice in the Official Gazette or from the date of publication of the public notice in the newspaper, whichever is later]. [inserted by Section 4(g)(iii), ibid.](2)The notice of preparation of the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] as provided under the preceding sub-section, shall, notwithstanding anything contained in the contained in the Land Acquisition Act, 1894 (1 of 1894), be deemed to be a declaration duly made under section 4 of the said Act.(3)After the expiry of the period mentioned in sub-section (1), the concerned authority shall appoint a Committee consisting three of its members, to consider the objections filed under sub-section (1) and submit report within such time as the Planning Authority or the Development Authority may fix in this behalf.(4)The Committee so appointed shall have power to invite any other person, and such a person shall have a right to take part in the discussions of the Committee relevant to that purpose but shall not have a right to vote at a meeting and shall not be a member for any other purpose.(5)The Committee so appointed shall afford a reasonable opportunity of being heard, to any person, including representatives of Government Departments, or local authorities who has or have filed any objection, and who has or have made a request for being so heard.(6)As soon as may be, after the receipt of the report from the Committee, [but not later than such time as may be prescribed,] [Substituted by Section 4(g)(iv), ibid for but not later than sixty days.] the Planning Authority or the Development Authority shall consider the report and may make such modifications in the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] as it considers proper, and shall submit the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] with or without modifications together with the report of the Committee to the State Government.
