Section 4(5) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(5)On receipt of the report and the objections and suggestions under sub-section (4), the State Government may, after considering the same, by notification in the Official Gazette, -(a)withdraw the notice of its intention to issue directions under subsection (1), or(b)issue the directions without any modification or with such modifications as it may consider necessary :Provided that where any direction is issued under clause (c) of sub-section (1) for the allotment or reservation of any land for any of the purposes specified therein, such direction shall specify a period, not exceeding ten years from the date of the notification, for which such allotment or reservation of such land shall remain valid and such allotment or reservation shall, unless the directions are withdrawn or such land is acquired earlier under sub-section (6), stand cancelled on the expiry of the period so specified.
