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State of West Bengal - Section

Section 254A in West Bengal Municipal Corporation Act, 2006

254A. [ Layout plans. [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]

(1)The provisions of this Act and the rules and the regulations made thereunder as to widths of public streets including footpaths, and the height of buildings abutting thereon shall apply in the case of streets referred to in sub-section (2) of section 254, and all the particulars of a layout plan, referred to in that sub-section, shall be subject to the approval of the Mayor-in-Council.
(2)Within sixty days of receipt of any application under sub-section (2) of section 254, the Mayor-in-Council shall either accord approval to the layout plan on such conditions as it may think fit or disallow it or ask for further information with respect to it.
(3)Such approval shall be refused,-
(a)if the particulars shown, in the layout plan are in conflict with any arrangements which have been made or which are, in the opinion of the Mayor-in-Council, likely to be made for carrying out any general scheme of development of the Corporation, whether or not such scheme is contained in the development plan or the development scheme of any authority under any law in force for the time being;
(b)if the layout plan does not conform to the provisions of this Act and the rules and the regulations made thereunder; or
(c)if any street proposed in the layout plan is not so designed as to connect it at one end with a street which is already open.
(4)No person shall utilize, sell or otherwise deal with any land or layout or make any new street without or otherwise than in conformity with the orders of the Mayor-in-Council and, if further information is asked for, no step shall be taken to utilize, sell or otherwise deal with the land or to layout or make the street until an order has been passed by the Mayor-in-Council upon receipt of such information:Provided that the passing of such order shall not, in any case, be delayed for more than sixty days after the Mayor-in-Council has received such information as it considers necessary to enable it to deal with the application.