Section 17(4) in The Calcutta Metropolitan Development Authority Act, 1972
(4)The Metropolitan Authority may, for the purpose of carrying out the powers conferred by sub-sections (1) and (2), undertake survey of any area within the Calcutta Metropolitan Area and for that purpose it shall be lawful for any officer of the Metropolitan Authority-(a)to enter in or upon any land and to take level of such land;(b)to dig or bore into the sub-soil;(c)to mark levels and boundaries by placing marks and cutting trenches;(d)where otherwise the survey cannot be completed and levels taken and boundaries marked to cut down and clear away any part of any standing crop, fence or jungle:Provided that before entering upon any land the Metropolitan Authority shall give notice of its intention to do so in such manner as may be specified in the regulations made under this Act.[17A. Power of Metropolitan Authority to require local authority to assume responsibilities in certain cases. - Where any area has been developed by the Metropolitan Authority, the Metropolitan Authority may assume responsibility for the maintenance of the amenities which have been provided by it or may require the local authority within whose local limits the area so developed- is situated, to assume such responsibility for the maintenance of the amenities and for the provision of such other amenities which have not been provided by the Metropolitan Authority but which in its opinion should be provided in the area, on terms and, conditions agreed upon between the Metropolitan Authority and that local authority; and where such terms and conditions cannot be agreed upon, on terms and conditions settled by the State Government in consultation with the local authority on a reference of the matter to the State Government by the Metropolitan Authority.] [Sections 17A to 17F inserted by W.B. Act 21 of 1974.][17B. Power of Metropolitan Authority to levy betterment charges. - (1) Where, in the opinion of the Metropolitan Authority, as a consequence of any development project having been executed by the Metropolitan Authority in any area, the value of any land in that area has increased or will increase, the Metropolitan Authority shall be entitled to levy upon the owner of the land or any person having an interest therein, a betterment charge in respect of the increase in value of the land resulting from the execution of the development project.
