Section 35 in West Bengal Town and Country (Planning and Development) Act, 1979
35. Approval of the State Government to the publication of notice of preparation of [Land Use and Development Control Plan.] [Substituted by Section 4(f)(i), ibid for Development Plan.].
- As soon as may be after the [Land Use and Development Control Plan] [Substituted by Section 4(f)(ii), ibid for development plan.] has been submitted to the State Government, but not later than the time prescribed, the State Government shall direct the Planning Authority or the Development Authority to make such modifications in the [Land Use and Development Control Plan] [Substituted by Section 4(f)(ii), ibid for development plan.] as the State Government thinks fit and thereupon the concerned authority shall make the modifications.
