Section 84 in West Bengal Town and Country (Planning and Development) Act, 1979
84. Power to vary scheme on ground of error, irregularity or infirmity.
(1)If after the scheme has come into force the Development Authority considers that the scheme is defective on account of an error, irregularity or infirmity or that the scheme needs variation or modification of a minor nature, the Development Authority shall prepare and publish by notification a draft of such variation.(2)The draft variation published under sub-section (1) shall state every amendment proposed to be made in the scheme, and if any such amendment relates to a matter specified in any of the clauses of sub-section (2) of section 58, the draft variation shall also contain such other particulars as may be prescribed.(3)The draft variation shall be open to inspection of the public at the office of the Development Authority during the office hours.(4)Not later than one month of the date of publication of the draft variation, any person affected thereby may communicate in writing his objection to the Development Authority.(5)After receiving the objections under sub-section (4) the concerned Authority shall, after making such enquiry as it may think fit, publish the variation with or without modification by notification.(6)From the date of the publication of the variation, such variation shall. take effect as if it were incorporated in the scheme.
