Section 44 in West Bengal Town and Country (Planning and Development) Act, 1979
44. Use and development of land to be in conformity with [Land Use and Development Control Plan.] [Substituted by Section 5(a), ibid for Development Plan.].
- After the coming into operation of any [Land Use and Development Control Plan] [Substituted by Section 5(b), ibid for Development Plan.] in any area, no person shall use or permit to be used any land or carry out any development in that area otherwise than in conformity with such [Land Use and Development Control Plan]: [Substituted by Section 5(b), ibid for Development Plan.]Provided that the Planning Authority or the Development Authority may allow the continuance, for a period not exceeding 7 years, of the use, upon such terms and conditions as may be imposed by the concerned authority, of any land for the purpose and to the extent, for and to which it is being used on the date on which such [Land Use and Development Control Plan] [Substituted by Section 5(b), ibid for Development Plan.] comes into operation.
