Section 49(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)The State Government, on a consideration of the report -(a)(i)if satisfied that the conditions specified in clause (a) or (b) of sub-section (1) are not fulfilled, or(ii)if the order appealed against was passed on the ground of not complying with any provisions of this Act, rules or regulations that may be applicable, shall pass an order refusing to confirm the notice;(b)if satisfied that conditions specified in clause (a) or (b) of sub-section (1) are fulfilled regarding the land or any part of the land, shall pass an order, -(i)confirming the notice; or(ii)directing the concerned authority to grant such permission to develop the land or grant the permission subject to such conditions as will keep the land capable of reasonably beneficial use.
