Section 46(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Any person or body (excluding a department of the Central or the State Government or any local authority) intending to [carrying out any development or township project on any land] [Substituted by Section 4 of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 2008 (West Bengal Act No. 10 of 2008) for carrying out any development on any land.] shall make an application in writing to the Planning Authority or Development Authority for permission in such form and containing such particulars and accompanied by such documents and plans as may be prescribed.
