Section 36(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)The notice of preparation of the [Land Use and Development Control Plan] [Substituted by Section 4(g)(ii), ibid for development plan.] as provided under the preceding sub-section, shall, notwithstanding anything contained in the contained in the Land Acquisition Act, 1894 (1 of 1894), be deemed to be a declaration duly made under section 4 of the said Act.
