Section 38 in West Bengal Town and Country (Planning and Development) Act, 1979
38. Coming into operation of the [Land Use and Development Control Plan.] [Substituted by Section 4(i)(i), ibid for Development Plan.].
(1)Immediately after the [Land Use and Development Control Plan] [Substituted by Section 4(i)(ii), ibid for development plan.] has been approved by the State Government, the Planning Authority or the Development Authority shall publish a public notice in the Official Gazette and in a local newspaper or newspapers, of the approval of the [Land Use and Development Control Plan] [Substituted by Section 4(i)(ii), ibid for development plan.] and the place or places where copies of the [Land Use and Development Control Plan] [Substituted by Section 4(i)(ii), ibid for development plan.] may be inspected.(2)The publication of the notice in the Official Gazette of the approval of the [Land Use and Development Control Plan] [Substituted by Section 4(i)(ii), ibid for development plan.] shall, notwithstanding anything contained in the Land Acquisition Act, 1894 (1 of 1894), be deemed to be a declaration duly made under section 6 of the said Act.(3)The [Land Use and Development Control Plan] [Substituted by Section 4(i)(ii), ibid for development plan.] shall come into operation from the date of publication of the aforesaid notice in the Official Gazette.
