Section 41 in West Bengal Town and Country (Planning and Development) Act, 1979
41. Changes in the [Land Use and Development Control Plan.] [Substituted by Section (l)(i),ibid for Development Plan.].
-At any time after the date on which the [Land Use and Development Control Plan] [Substituted by Section (l)(ii), ibid for development plan.] for an area comes into operation, the Planning Authority or the Development Authority may, with the previous approval of the State Government, make such changes in the [Land Use and Development Control Plan] [Substituted by Section (l)(ii), ibid for development plan.] as may be necessitated by topographical and cartographical errors and omissions, details of proposals not fully indicated in the plan or changes arising out of the implementation of the proposals in the [Land Use and Development Control Plan] [Substituted by Section (l)(ii), ibid for development plan.]:Provided that -(1)all such changes are in the public interest, and(2)all such changes are notified to the public.
