Section 30 in West Bengal Town and Country (Planning and Development) Act, 1979
30. Power of State Government in case of default of the Planning Authority or Development Authority to prepare the Map or the Register.
(1)If no Map or Register is prepared by the Planning Authority or the Development Authority within the period referred to in section 28 or if at any time the State Government is satisfied that the Planning Authority or the Development Authority is not taking necessary steps to prepare the Map and the Register, the State Government may direct any of its officers to prepare or cause to be prepared it Map and the Register.(2)After preparation of the Map and the Register, the said officer shall submit the same to the State Government and the State Government shall follow the procedure laid down in section 29 as if it is the authority concerned.(3)Any expenses incurred under this section in connection with the preparation and the publication of the Map and the Register with respect to a PI inning Area shall be paid by the concerned authority.
