Section 135 in West Bengal Town and Country (Planning and Development) Act, 1979
135. Control by the State Government.
(1)Every Planning Authority or Development Authority shall carry out such directions as may be issued from time to time by the State Government for the efficient administration of this Act.(2)If in, or in connection with, the exercise of its powers and discharge of its functions by any Planning Authority or Development Authority, any dispute arises between the Planning Authority, Development Authority, the local authority and the State Government, the decision of the State Government on such dispute shall be final.(3)[(a) The State Government may, for better co-ordination and speedier execution of development work and maintenance thereof, by an order published in the Official Gazette and mentioning therein the reason for the order, supersede any order, notification, memorandum, circular etc. of the Development Authority as may be specified in the order, notification, memorandum or circular, as the case may be,(b)The State Government may make such incidental or consequential orders as may appear to it to be necessary for giving effect to the order made under clause (a).]
