Section 28 in The West Bengal Special Economic Zone Act, 2003.
28. Declaration of Special Economic Zone as Industrial Township.
(1)The Governor having regard to the area of a Special Economic Zone and municipal services to be provided, may by notification, declare such Special Economic Zone to be an Industrial Township, in accordance with the provisions of the West Bengal Municipal Act, 1993, and upon such declaration, the provisions of the West Bengal Municipal Act, 1993, shall apply with such incidental and consequential modifications as the State Government may specify in such notification.(2)Notwithstanding anything contained in clause (b) of sub-section (1) of section 385B of the West Bengal Municipal Act, 1993, in every industrial township so declared under sub-section (1), the concerned authority shall also perform the functions of an Industrial Township Authority as specified in the West Bengal Municipal Act, 1993.(3)Upon the publication of such notification, the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979, and the rules, regulations, notifications, if any, framed thereunder, shall have no application in the area of a Special Economic Zone.
