Section 93(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)Property or a private right of any sort shall not be deemed to be injuriously affected by reason of any provision contained in a development scheme, which with a view to securing the amenity of the area included in such scheme or any part thereof, imposes any conditions and restrictions in regard to any of the matters specified in clause (b) of section 59.
