Section 34 in West Bengal Town and Country (Planning and Development) Act, 1979
34. Power of State Government to direct preparation of [Land Use and Development Control Plan.] [Substituted by Section 4(e)(i), ibid for Development Plan.].
(1)Where by virtue of the provisions of this Act, a [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] is to be prepared -(a)if within the period prescribed or within such period which the State Government has extended, no [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] has been prepared; or(b)if at any time the State Government is satisfied that the Planning Authority or the Development Authority is not taking steps necessary to prepare such a [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] within that period, the State Government may direct any officer of the State Government to prepare the [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.],(2)After the preparation of the [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.], the said officer shall submit the [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] to the State Government and he shall follow the procedure and exercise the powers of the Planning Authority or the Development Authority, as the case may be.(3)Any expenses incurred under this section in connection with the reparation and publication of the [Land Use and Development Control Plan] [Substituted by Section 4(e)(ii), ibid for development plan.] for the Planning Area of any Planning Authority or Development Authority shall be paid by the concerned authority.
