Section 55(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)If it appears to the Planning Authority or the Development Authority that it is expedient in the interest of the proper planning of its arrears (including the interest or amenities), having regard to the [Land Use and Development Control Plan] [Substituted by Section 10 of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for development plan.] prepared, or under preparation, or to be prepared, and to any other material consideration -(a)that any use of land should be discontinued; or(b)that any conditions should be imposed on the continuance thereof; or(c)that any building or works should be altered or removed, the Planning Authority or the Development Authority may, by notice served on the owner, -(i)require the discontinuance of that use; or(ii)impose such conditions, as may be specified in the notice, on the continuance thereof; or(iii)require such steps, as may be specified in the notice, to be taken for the alteration or removal of any buildings or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.
