Section 13A in West Bengal Town and Country (Planning and Development) Act, 1979
13A. [ Regulation of building operation with the Planning Area. -The State Government may, by notification, for such period and on such terms and conditions as may be specified, empower a Planning Authority or a Development Authority or any other authority to regulate building operation within the Planning Area, and to impose fees for such purposes, and in such manner, as may be prescribed.] [Section 13A inserted by Section 2 of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 2006 (West Bengal Act No. 3 of 2006) (w.e.r.f. 14.12.2005).]
