Section 2(8) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(8)"industrial area" means any area declared to be such by the State Government by notification:Provided that before declaring any area, falling wholly or partly within the jurisdiction of a Municipal Corporation, Municipality, Gram Panchayat, Notified Area Authority or Development Authority (constituted under any law for the time being in force including the Durgapur Development Authority), as industrial area, the State Government shall consult the concerned Municipal Corporation, Municipality Gram Panchayat, Notified Area Authority or Development Authority, as the case may be;
