Section 345(5) in Kolkata Municipal Corporation Act, 1980
(5)The Committee shall. while making any recommendation to the Mayor-in-Council on any matter conform to the development plan or the development scheme prepared by any competent authority under any other law in force for the time being and shall take into account such plans. proposals, surveys, studies and supporting technical data on such matter as might he in the possession of the Corporation or the Calcutta Metropolitan Development Authority or the Commissioner of Police, Calcutta or any department of the State Government or any such competent authorityProvided that nothing in this section shall be deemed to limit the power of the Corporation to prepare its own development plan or scheme or pursue any programme which is not covered by and is not in conflict with a plan, scheme or programme of any other authority under any other law in force for the time being.
