Section 38(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Immediately after the [Land Use and Development Control Plan] [Substituted by Section 4(i)(ii), ibid for development plan.] has been approved by the State Government, the Planning Authority or the Development Authority shall publish a public notice in the Official Gazette and in a local newspaper or newspapers, of the approval of the [Land Use and Development Control Plan] [Substituted by Section 4(i)(ii), ibid for development plan.] and the place or places where copies of the [Land Use and Development Control Plan] [Substituted by Section 4(i)(ii), ibid for development plan.] may be inspected.
