Section 39(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)Subject to the above provisions of this section, a [Land Use and Development Control Plan] [Substituted by Section 4(j)(ii) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Development Plan.] shall not, either before or after it has been approved, be questioned in any manner, in any legal proceedings whatsoever.
