Section 37(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)As soon as may be, after the receipt of the [Land Use and Development Control Plan] [Substituted by Section 4(h)(i)(A), ibid for development plan.], together with the report of the Committee, [but not later than such time as may be prescribed,] [Substituted by Section 4(h)(i)(B), ibid for but not later than sixty days.] the State Government may either approve the [Land Use and Development Control Plan] [Substituted by Section 4(h)(i)(A), ibid for development plan.] with or without modifications or return the [Land Use and Development Control Plan] [Substituted by Section 4(h)(i)(A), ibid for development plan.] to the concerned authority to modify the plan or to prepare a fresh plan in accordance with such directions as the State Government may issue in this behalf.
