Section 36(6) in West Bengal Town and Country (Planning and Development) Act, 1979
(6)As soon as may be, after the receipt of the report from the Committee, [but not later than such time as may be prescribed,] [Substituted by Section 4(g)(iv), ibid for but not later than sixty days.] the Planning Authority or the Development Authority shall consider the report and may make such modifications in the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] as it considers proper, and shall submit the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] with or without modifications together with the report of the Committee to the State Government.
