Section 5(1) in The West Bengal Land Development And Planning Act, 1948
(1)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct the prescribed authority, or, if it so thinks fit in any case, authorise any Company or local authority, to prepare, in accordance with the rules, a development scheme in respect of any notified area and thereupon such scheme shall be prepared accordingly and submitted, together with such particulars as may be prescribed by the rules, to the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for its sanction :[Provided that no scheme shall be necessary for acquisition of land for the public purpose specified in sub-clause (i) of clause (d) of section 2.] [Proviso inserted by W.B. Act 23 of 1955.]
