Section 72 in West Bengal Town and Country (Planning and Development) Act, 1979
72. Effect of scheme.
-On and after the day on which a scheme comes into force -(a)all lands required by a Development Authority shall, unless it is otherwise determined in such scheme, vest absolutely in the said Authority free from all encumbrances;(b)all rights in the existing plots which have been reconstituted shall determine, and the reconstituted plots shall become subject to the rights settled by the Development Authority;(c)the said Authority shall hand over possession of the reconstituted plots to the owners to whom these are allotted in the scheme.
