Section 33 in West Bengal Town and Country (Planning and Development) Act, 1979
33. [Land Use and Development Control Plan] [Substituted by Section 4(d)(i) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Development Plan.] prepared prior to the application of this Act to be deemed [Land Use and Development Control Dian] [Substituted by Section 4(d)(i) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Development Plan.] under this Act.
-If any local or statutory authority has been declared a Planning or a Development Authority for a Planning Area and the said authority has prepared a [Land Use and Development Control Plan] [Substituted by Section 4(d)(ii), ibid for development plan.] similar to that contemplated in this Act, for the Planning Area before this Act has been brought in force in that area, the [Land Use and Development Control Plan] [Substituted by Section 4(d)(ii), ibid for development plan.] already prepared may be deemed to be a [Land Use and Development Control Plan] [Substituted by Section 4(d)(ii), ibid for development plan.] under section 31 or section 32 of this Act, according to the nature of the plan, provided it includes the features of a plan contemplated n this Act.
