Section 14 in The West Bengal Comprehensive Area Development Act, 1974
14. Projects and its contents. -
(1)The Corporation shall, with the previous approval of the State Government, select the area where any project is to be undertaken and shall submit to the State Government for its approval the particulars of such project together with the financial implications.(2)The particulars of a project referred to in sub-section (1) may include the existing as well as future provisions relating to such infra-structure and other facilities as roads, drainage, bundhs, major and minor irrigation, electricity, warehouses, cold storages, provision of staff quarters, approved centres of marketing, extension, education and training programmes, development of co-operatives, etc.
