Section 65(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)Where under clause (a) of sub-section (2) of section 58 or under section 59, the purposes to which, -(a)any plot of land may not be used has been specified, such plot of land shall, within such period of not less than one year, as may be specified in the scheme, cease to be used for the purposes and shall be used only for the purpose specified in the scheme;(b)any existing building may not be used has been specified, such building shall, within such period of not less than three years as may be specified in the scheme cease to be used for any purpose other than the purposes specified in the scheme; and(c)any plot of land with existing buildings may not be used has been specified in the scheme and the existence of such buildings is inconsistent with the provisions of the scheme, such buildings shall, within such period of not less than ten years as may be specified in the scheme, cease to exist :Provided that such period shall not be less than the reasonable life of the buildings.
