Section 2(25) in West Bengal Town and Country (Planning and Development) Act, 1979
(25)[ "township" means a clearly delineated planned development project within a planning area having requisite basic urban-infrastructure facilities and amenities and conforming to development parameters as may be prescribed : [Clause (25) inserted by Section 2 of the West Bengal Town and Country (Planning and Development) (Amendment) Act. 2008 (West Bengal Act No. 10 of 2008).]Provided that such township may be, -(i)residential township for predominantly residential purpose;(ii)special category of township like Institutional, Industrial or such others township as the State Government may notify;(iii)integrated township.]
