Section 13(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Subject to the provisions of this Act, and the rules made thereunder and any direction which the State Government may give from time to time -(i)a Planning Authority shall have the following powers and functions :-(a)to prepare Land Use Map;(b)to prepare and enforce [a Land Use and Development Control Plan;] [Substituted by Section 3(a)(1) of the West Bengal Town, and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for an Outline Development Plan;](c)[ xxx ] [[Sub-clause (c) of clause (i) omitted by Section 3 (a)(ii), ibid, which was as under :(c)to prepare and enforce a Detailed Development Plan;]](d)to prescribe use of land within its area;(e)to perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed;(ii)a Development Authority shall have the following powers and functions :(a)to prepare a present Land Use Map;(b)to prepare and enforce [a Land Use and Development Control Plan;] [Substituted by Section 3(b)(i), ibid for an Outline Development Plan.](c)[ xxx ] [[Sub-clause (c) of clause (ii) omitted by Section 3(b)(ii), ibid, which was as under :(c)to prepare and enforce a Detailed Development Plan.]](d)to prescribe use of land within its area;(e)to prepare and execute development schemes;(f)to co-ordinate development activities of all departments and agencies of the State Government or local authorities operating within the Planning Area;(g)to carry out or cause to be carried out such works as are contemplated in the [Land Use and Development Control Plans;] [Substituted by Section 3(b)(iii), ibid for development plans.](h)to acquire, hold and manage such property, both movable and immovable, as the Development Authority may deem necessary for the purposes of any of its activities and to lease, sell or otherwise transfer any property held by it;(i)to purchase by agreement or to take on lease or under any form of tenancy, any land and to erect thereon such buildings and to carry out such operations as may be necessary for the purpose of carrying on its undertakings;(j)to enter into or perform such contracts as may be necessary for the performance of its duties and for exercise of its powers under this Act;(k)to provide facilities for the consignment, storage and delivery of goods;(ka)[ to determine, levy and collect taxes, fees and charges;] [Inserted by West Bengal Act No. 15 of 2017, dated 31.3.2017.](l)to perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.
