Section 31(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)The [Land Use and Development Control Plan] [Substituted by Section 4(b)(ii), ibid for Outline Development Plan.] in any area shall be a written statement, -(a)formulating the policy and the general proposals including maps of the Planning Authority or the Development Authority in respect of the development and general use of land in that area including measures for the improvement of the physical environment;(b)stating relationship between these proposals and general proposals for the development and general use of land in neighbouring areas which may be expected to affect the area; and(c)containing such other matters as may be prescribed or directed by the State Government.
