Section 47(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)The State Government or the said officer, on receiving the appeal and after giving a reasonable opportunity of hearing to the appellant and the concerned authority, may dismiss the appeal or allow the appeal and pass order -(a)granting permission unconditionally; or(b)granting permission subject to such conditions as may be considered fit; or(c)removing the conditions subject to which permission has been granted and imposing other conditions, if any, as may be considered fit.
