Section 57 in West Bengal Town and Country (Planning and Development) Act, 1979
57. Preparation of development schemes.
-A Development Authority may, as soon as may be, after the [Land Use and Development Control Plan] [Substituted by Section 12 of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Development Plan.] has been approved by the State Government, for the purpose of implementing the proposals contained in the [Land Use and Development Control Plan] [Substituted by Section 12 of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Development Plan.], prepare one or more development schemes for the area within its jurisdiction or any part thereof.
