Section 64(4) in West Bengal Town and Country (Planning and Development) Act, 1979
(4)Such decision shall, in the event of the Civil Court passing a decree or order which is inconsistent therewith, be corrected, modified or rescinded in accordance with such decree or order as may be practicable after such decree or order has been brought to the notice of the Planning Authority or the Development Authority either by the Civil Court or by any person affected by such decree or order.
