Section 46(6) in West Bengal Town and Country (Planning and Development) Act, 1979
(6)Where the concerned authority raises any objection in respect of the conformity of the proposed development either to any [Land Use and Development Control Plan] [Substituted by Section 6(6), ibid for development plan.] under preparation, or to any of the building bye-laws in force at the time, or due to any other material consideration under sub-section (7), the department or the authority, as the case may be, shall -(a)either make necessary modifications in the proposals for development to meet the objections, or(b)submit the proposals for development together with the objections raised by the concerned authority to the State Government for decision. When proposals and objections have been submitted, no development shall be undertaken until the State Government has finally decided on the matter.
