Section 61 in West Bengal Town and Country (Planning and Development) Act, 1979
61. Publication of the scheme.
(1)As soon as may be, after the scheme under section 57 has been prepared, the Development Authority shall publish the scheme in the Official Gazette and in one or more local newspapers specifying the place or places where copies of the same may be inspected, and inviting objections in writing from any person with respect to the scheme within such period as may be specified in the notice which shall not be less than two months from the date of publication of the notice in the Official GazetteProvided that no such notice shall be required where land covered by the scheme has already been acquired and the execution of the scheme does not affect the interest of any person.(2)Simultaneously with the publication of the scheme the Development Authority shall submit copies of the notice and of the scheme to the State Government drawing particular attention to the provision in the scheme, if any, referring to clause (m) of sub-section (2) of section 58.(3)The publication of the scheme as provided under sub-section (1) of this section shall, notwithstanding anything contained in the Land Acquisition Act, 1894(1 of 1894), be deemed to be a declaration duly made under section 4 of the said Act.
