(1)Whenever, in the opinion of the State Government, it becomes necessary to make provisions for regulation of urban growth in any non-municipal urban area, identified as such in the latest Census Report, the State Government may, by notification, entrust a Gram Panchayat or a Panchayat Samiti, as the case may be, constituted under the West Bengal Panchayat Act, 1973 (West Ben. Act XLI of 1973), with powers and duties to enforce all or any of the provisions of this Act or the rules made thereunder on matters relating to-(a)building regulations,(b)street alignment,(c)conversion of land or building from one use to another, and(d)public safety and nuisance.
