Section 91 in West Bengal Town and Country (Planning and Development) Act, 1979
91. Transfer of rights from existing to reconstituted plot or extinction of such rights.
-Any right in an existing plot which, in the opinion of the Development Authority, is capable of being transferred wholly or in part, without prejudice to the making of a development scheme to a reconstituted plot shall be so transferred and any right in an existing plot which, in the opinion of the Development Authority is not capable of being so transferred shall be extinguished :Provided that an agricultural lease shall not be transferred from an existing plot to a reconstituted plot without the consent of all the parties to such lease.
