Section 43 in West Bengal Town and Country (Planning and Development) Act, 1979
43. Power to acquire land under the Land Acquisition Act, 1894.
- Any land required, reserved or designated in a [Land Use and Development Control Plan] [Substituted by Section 4(o), ibid for Development Plan.] or a Development Scheme under Chapter VIII shall be deemed to be land needed for a public purpose within the meaning of the Land Acquisition Act, 1894 (1 of 1894), and may be acquired under the said Act.
