Section 56 in West Bengal Town and Country (Planning and Development) Act, 1979
56. Interim provision pending preparation of [Land Use and Development Control Plan.] [Substituted by Section 11(a) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Development Plan.].
-Where the Planning Authority or the Development Authority, in the exercise of its functions and powers with respect to any area under it, is required to have regard to the provisions of [Land Use and Development Control Plan] [Substituted by Section 11(b), ibid for development plan.] before such [Land Use and Development Control Plan] [Substituted by Section 11(b), ibid for development plan.] has become operative, the concerned authority shall have regard to the provisions which, in its opinion, will be required to he included for securing the proper planning of the concerned area.
