Section 81(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)Where an appeal has been preferred under section 74 and a copy of the decision in appeal is received by the concerned Authority, it shall then, where necessary, make variations in the scheme in accordance with such decision and may also rectify such errors or omissions, if any, as may have been brought to its notice after publication of notice of the scheme and shall also forward such schemes or schemes together with a copy of its decisions and a copy of the decisions in appeal to the State Government.
