Section 71(4) in West Bengal Town and Country (Planning and Development) Act, 1979
(4)At any time before the publication of notice of the scheme under section 70, the State Government, if it is satisfied that it is in the public interest, may direct the concerned Authority to withdraw the scheme or part thereof. Thereupon the said Development Authority shall withdraw the scheme or such part by a notification. Upon such withdrawal no further proceedings shall be taken in regard to such scheme or such part thereof.
