Section 141(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Where the State Government is satisfied that the purposes for which any Planning Authority or Development Authority was established under this Act have been substantially achieved so as to render the continued existence of such authority unnecessary, it may, by notification, declare that the authority in question shall be dissolved with effect from such date as may be specified in the notification, and the concerned authority shall stand dissolved accordingly.
