Section 70 in West Bengal Town and Country (Planning and Development) Act, 1979
70. Public notice of the scheme.
(1)Simultaneously with the submission of the scheme to the State Government, the Development Authority shall publish notice in the Official Gazette and in a local newspaper of the scheme and the place or places where copies of the scheme may be inspected.(2)The public notice under sub-section (1) shall specify a date (which shall not be earlier than one month after the date of the publication of the notice) on which the scheme shall take effect and come into force:Provided that the State Government may, from time to time, by notification, postpone such date, by such period not exceeding three months at a time as it thinks fit.(3)The publication of the notice under sub-section (1) shall be -(a)conclusive evidence that the scheme has been duly prepared and adopted; and(b)notwithstanding anything contained in the Land Acquisition Act, 1894 (1 of 1894), deemed to be a declaration duly made under section 6 of the said Act.
