Section 4C(4A) in West Bengal Land Reforms Act, 1955
(4A)[ Notwithstanding anything to the contrary contained in any other law for the time being in force, where the approval of the appropriate Department of the State Government or the local authority in respect of any scheme or project, or the permission of the appropriate Department of the State Government or the local authority in respect of construction of buildings or any other permission to conduct any business or carrying on any activity(a)involves change of area of any plot of land or character of such plot of land or conversion of the same as mentioned in sub-section (1); or(b)amounts to using of any plot of land having any water body of any description or size in a manner that degrades or destroys, directly or indirectly, such water body, no such approval or permission of the appropriate Department of the State Government or the local authority shall be made unless the order of the Collector directing change, conversion or alteration of such plot of land or plot of land having any water body of any description or size, as the case may be, under sub-section (2), is obtained.][Inserted, ibid (w.e.f. 1.12.2005).]
