West Bengal Town and Country (Planning and Development) Act, 1979


LawyerServices

w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  PREAMBLE
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  title CHAPTER II : STATE TOWN AND COUNTRY PLANNING ADVISORY BOARD View Judgements
  3 State Town and Country Planning Advisory Board View Judgements
  4 Composition of the Board View Judgements
  5 Functions of the Board View Judgements
  6 Term of office and conditions of service of the members of the Board View Judgements
  7 Meeting of the Board View Judgements
  8 Quorum View Judgements
  title CHAPTER III : DECLARATION OF PLANNING AREAS AND CONSTITUTION OF PLANNING AUTHORITIES AND DEVELOPMENT AUTHORITIES View Judgements
  9 Declaration of Planning Areas, their amalgamation, sub-division and inclusion of any area in Planning Area View Judgements
  10 Power to withdraw Planning Area from the operations of this Act View Judgements
  11 Constitution of planning Authority and Development Authority View Judgements
  12 Term of office and terms and conditions of service of the Chairman and members of Planning Authority and Development Authority View Judgements
  13 Powers and functions of Planning Authority and Development Authority View Judgements
  14 Meeting of Planning Authorities and Development Authorities View Judgements
  15 Constitution of Advisory Council View Judgements
  title CHAPTER IV : KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY View Judgements
  16 [Kolkata] Metropolitan Area View Judgements
  17 [Kolkata] Metropolitan Development Authority View Judgements
  18 Powers and functions of the [1] [Kolkata] Metropolitan Development Authority View Judgements
  19 Composition of the [1] [Kolkata] Metropolitan Development Authority View Judgements
  20 Meeting of the [1] [Kolkata] Metropolitan Development Authority View Judgements
  21 Power to appoint Officers and Secretary and other staff View Judgements
  22 Advisory Council View Judgements
  23 Constitution of committees View Judgements
  24 Power of the [1] [Kolkata] Metropolitan Development Authority to give directions View Judgements
  25 Power of the [1] [Kolkata] Metropolitan Development Authority to execute any plan View Judgements
  26 Delegation View Judgements
  27 Amendment of the [1] [Kolkata] Improvement Act, 1911, the Howrah Improvement Act, 1956, and the [1] [Kolkata] Metropolitan Water and Sanitation Authority Act, 1966 View Judgements
  title CHAPTER V : PREPARATION OF PRESENT LAND USE MAP View Judgements
  28 Preparation of present Land Use Map and Land Register View Judgements
  29 Notice of the preparation of the Map and the Register View Judgements
  30 Power of State Government in case of default of the Planning Authority or Development Authority to prepare the Map or the Register View Judgements
  title CHAPTER VI : PREPARATION OF LAND USE AND DEVELOPMENT CONTROL PLANS AND PROCEDURE FOR THEIR STATUTORY APPROVAL View Judgements
  31 Land Use and Development Control Plan View Judgements
  32 Omitted View Judgements
  33 Land Use and Development Control Plan] prepared prior to the application of this Act to be deemed [1] [Land Use and Development Control Plan] under this Act View Judgements
  34 Power of State Government to direct preparation of [1] [Land Use and Development Control Plan] View Judgements
  35 Approval of the State Government to the publication of notice of preparation of [1] [Land Use and Development Control Plan] View Judgements
  36 Public notice of the preparation of the [1] [Land Use and Development Control Plan] View Judgements
  37 Approval of the State Government View Judgements
  38 Coming into operation of the [1] [Land Use and Development Control Plan] View Judgements
  39 References to High Court questioning the validity of the [1] [Land Use and Development Control Plan] View Judgements
  40 Amendment of [1] [Land Use and Development Control Plan] View Judgements
  41 Changes in the [1] [Land Use and Development Control Plan] View Judgements
  42 Annulment of the [1] [Land Use and Development Control Plan] View Judgements
  42A Validation of plan prepared or adopted prior to the coming into force of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 View Judgements
  43 Power to acquire land under the Land Acquisition Act, 1894 View Judgements
  title CHAPTER VII : CONTROL OF DEVELOPMENT AND USE OF LAND View Judgements
  44 Use and development of land to be in conformity with [1] [Land Use and Development Control Plan] View Judgements
  45 Prohibition of development without payment of development charges and without permission View Judgements
  46 Permission for development View Judgements
  47 Appeal against grant of permission subject to conditions or refusal of permission View Judgements
  48 Lapse of permission View Judgements
  49 Obligation to acquire land on refusal of permission or on grant of permission in certain cases View Judgements
  50 Compensation for refusal of permission or grant of permission subject to conditions in certain cases View Judgements
  51 Power of revocation and modification of permission to develop View Judgements
  52 Penalty for unauthorised development or for use otherwise than in conformity with the Land Use and Development Control Plan View Judgements
  53 Notice regarding unauthorised development or use otherwise than in conformity with the [1] [Land Use and Development Control Plan] View Judgements
  54 Power to stop unauthorised development View Judgements
  55 Power to require removal of unauthorised development or use View Judgements
  56 Interim provision pending preparation of [1] [Land Use and Development Control Plan] View Judgements
  title CHAPTER VIII : DEVELOPMENT SCHEMES View Judgements
  57 Preparation of development schemes View Judgements
  58 Scope of the development scheme View Judgements
  59 Contents of the scheme View Judgements
  60 Reconstitution of plot scheme View Judgements
  61 Publication of the scheme View Judgements
  62 Power of the State Government to require the Development Authority to make scheme View Judgements
  63 Power of State Government to suspend rules, bye-laws, etc View Judgements
  64 Procedure in case of disputed claims to land View Judgements
  65 Restrictions on use and development of land after the publication of the scheme View Judgements
  66 Possession of land in advance of development scheme View Judgements
  67 Magistrate to enforce delivery of possession of land View Judgements
  68 Persons interested in land of which possession is taken entitled to interest View Judgements
  69 Consideration of objections and submission of scheme to the State Government View Judgements
  70 Public notice of the scheme View Judgements
  71 Withdrawal of scheme by the Development Authority View Judgements
  72 Effect of scheme View Judgements
  73 Determination of certain matters by the Development Authority View Judgements
  74 Appeals View Judgements
  75 Tribunal of Appeal View Judgements
  76 Place where Tribunal may sit View Judgements
  77 Decision of questions of law and other questions View Judgements
  78 Powers of Tribunal to decide matter finally View Judgements
  79 Tribunal not to be Court View Judgements
  80 Remuneration of Assessors and payment of incidental expenses of Tribunal View Judgements
  81 Decision of the Development Authority to be final in certain matters View Judgements
  82 Power of the Development Authority to evict summarily View Judgements
  83 Power to enforce scheme View Judgements
  84 Power to vary scheme on ground of error, irregularity or infirmity View Judgements
  85 Power to vary development scheme View Judgements
  86 Apportionment of cost of scheme withdrawn View Judgements
  87 Cost of development scheme View Judgements
  88 Calculation of increment View Judgements
  89 Contribution towards cost of scheme View Judgements
  90 Certain amount to be added to or deducted from contribution leviable from person View Judgements
  91 Transfer of rights from existing to reconstituted plot or extinction of such rights View Judgements
  92 Damage in respect of property or right injuriously affected by scheme View Judgements
  93 Exclusion of limitation of damage in certain cases View Judgements
  94 Provision for cases in which amount payable to owner exceeds amount due from him View Judgements
  95 Provision for cases in which value of development plots is less than the amount payable by owner View Judgements
  96 Payment by adjustment of account View Judgements
  97 Payment of net amount due to Planning Authority or Development Authority View Judgements
  98 Power of Development Authority to make agreement View Judgements
  99 Recovery of arrears View Judgements
  100 Disposal of surplus amount View Judgements
  101 Execution of works in the scheme by the Development Authority View Judgements
  title CHAPTER IX : LEVY, ASSESSMENT AND RECOVERY OF DEVELOPMENT CHARGE View Judgements
  102 Levy of development charge View Judgements
  103 Rates of development charges View Judgements
  104 Assessment of development charge View Judgements
  105 Appeals against assessment View Judgements
  106 Development charge to be charged on land and to be recoverable as arrears of land revenue View Judgements
  106A Levy of civic amenity charge View Judgements
  title CHAPTER X : FINANCE, ACCOUNTS AND AUDIT View Judgements
  107 Fund of the Planning Authority or Development Authority View Judgements
  108 Fund of the [1] [Kolkata] Metropolitan Development Authority View Judgements
  109 Grants and advances by State Government View Judgements
  110 Budget of the Planning Authority or Development Authority View Judgements
  111 Accounts and Audit View Judgements
  112 Annual reports View Judgements
  113 Constitution of provident fund View Judgements
  114 Power of the Planning Authority, Development Authority and the [1] [Kolkata] Metropolitan Development Authority to borrow money View Judgements
  title CHAPTER XI : SUPPLEMENTAL AND MISCELLANEOUS PROVISIONS View Judgements
  115 Power of entry View Judgements
  116 Service of notices View Judgements
  117 Public notice how to be made known View Judgements
  118 Notices, etc., to fix reasonable time View Judgements
  119 Authentication of orders and documents of the Planning or Development Authority View Judgements
  120 Mode of proof of records of the Planning Authority or Development Authority View Judgements
  121 Restriction on the summoning of officers and employees of the Planning Authority or Development Authority View Judgements
  122 Offences by companies View Judgements
  123 Penalty for obstruction or removing mark View Judgements
  124 Sanction of prosecution View Judgements
  125 Composition of offences View Judgements
  126 Right to appear by recognised agent View Judgements
  127 Power to compel attendance of witness, etc View Judgements
  128 Jurisdiction of courts View Judgements
  129 Fine when realised to be paid to Planning Authority or Development Authority View Judgements
  130 Members, officers and employees to be public servants View Judgements
  131 Protection of action taken in good faith View Judgements
  132 Finality of orders View Judgements
  133 Validation of acts and proceedings View Judgements
  134 Power to delegate View Judgements
  135 Control by the State Government View Judgements
  136 Returns and information View Judgements
  137 Overriding effect View Judgements
  138 Power to make rules View Judgements
  139 Power to make regulations View Judgements
  140 Laying of rules before State Legislature View Judgements
  141 Dissolution of Planning and Development Authorities View Judgements
  142 Repeal and Savings View Judgements
  SCHEDULE I
  SCHEDULE II
  INTRODUCTION
  PREAMBLE
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  title CHAPTER II : STATE TOWN AND COUNTRY PLANNING ADVISORY BOARD View Judgements
  3 State Town and Country Planning Advisory Board View Judgements
  4 Composition of the Board View Judgements
  5 Functions of the Board View Judgements
  6 Term of office and conditions of service of the members of the Board View Judgements
  7 Meeting of the Board View Judgements
  8 Quorum View Judgements
  title CHAPTER III : DECLARATION OF PLANNING AREAS AND CONSTITUTION OF PLANNING AUTHORITIES AND DEVELOPMENT AUTHORITIES View Judgements
  9 Declaration of Planning Areas, their amalgamation, sub-division and inclusion of any area in Planning Area View Judgements
  10 Power to withdraw Planning Area from the operations of this Act View Judgements
  11 Constitution of planning Authority and Development Authority View Judgements
  12 Term of office and terms and conditions of service of the Chairman and members of Planning Authority and Development Authority View Judgements
  13 Powers and functions of Planning Authority and Development Authority View Judgements
  14 Meeting of Planning Authorities and Development Authorities View Judgements
  15 Constitution of Advisory Council View Judgements
  title CHAPTER IV : KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY View Judgements
  16 [Kolkata] Metropolitan Area View Judgements
  17 [Kolkata] Metropolitan Development Authority View Judgements
  18 Powers and functions of the [1] [Kolkata] Metropolitan Development Authority View Judgements
  19 Composition of the [1] [Kolkata] Metropolitan Development Authority View Judgements
  20 Meeting of the [1] [Kolkata] Metropolitan Development Authority View Judgements
  21 Power to appoint Officers and Secretary and other staff View Judgements
  22 Advisory Council View Judgements
  23 Constitution of committees View Judgements
  24 Power of the [1] [Kolkata] Metropolitan Development Authority to give directions View Judgements
  25 Power of the [1] [Kolkata] Metropolitan Development Authority to execute any plan View Judgements
  26 Delegation View Judgements
  27 Amendment of the [1] [Kolkata] Improvement Act, 1911, the Howrah Improvement Act, 1956, and the [1] [Kolkata] Metropolitan Water and Sanitation Authority Act, 1966 View Judgements
  title CHAPTER V : PREPARATION OF PRESENT LAND USE MAP View Judgements
  28 Preparation of present Land Use Map and Land Register View Judgements
  29 Notice of the preparation of the Map and the Register View Judgements
  30 Power of State Government in case of default of the Planning Authority or Development Authority to prepare the Map or the Register View Judgements
  title CHAPTER VI : PREPARATION OF LAND USE AND DEVELOPMENT CONTROL PLANS AND PROCEDURE FOR THEIR STATUTORY APPROVAL View Judgements
  31 Land Use and Development Control Plan View Judgements
  32 Omitted View Judgements
  33 Land Use and Development Control Plan] prepared prior to the application of this Act to be deemed [1] [Land Use and Development Control Plan] under this Act View Judgements
  34 Power of State Government to direct preparation of [1] [Land Use and Development Control Plan] View Judgements
  35 Approval of the State Government to the publication of notice of preparation of [1] [Land Use and Development Control Plan] View Judgements
  36 Public notice of the preparation of the [1] [Land Use and Development Control Plan] View Judgements
  37 Approval of the State Government View Judgements
  38 Coming into operation of the [1] [Land Use and Development Control Plan] View Judgements
  39 References to High Court questioning the validity of the [1] [Land Use and Development Control Plan] View Judgements
  40 Amendment of [1] [Land Use and Development Control Plan] View Judgements
  41 Changes in the [1] [Land Use and Development Control Plan] View Judgements
  42 Annulment of the [1] [Land Use and Development Control Plan] View Judgements
  42A Validation of plan prepared or adopted prior to the coming into force of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 View Judgements
  43 Power to acquire land under the Land Acquisition Act, 1894 View Judgements
  title CHAPTER VII : CONTROL OF DEVELOPMENT AND USE OF LAND View Judgements
  44 Use and development of land to be in conformity with [1] [Land Use and Development Control Plan] View Judgements
  45 Prohibition of development without payment of development charges and without permission View Judgements
  46 Permission for development View Judgements
  47 Appeal against grant of permission subject to conditions or refusal of permission View Judgements
  48 Lapse of permission View Judgements
  49 Obligation to acquire land on refusal of permission or on grant of permission in certain cases View Judgements
  50 Compensation for refusal of permission or grant of permission subject to conditions in certain cases View Judgements
  51 Power of revocation and modification of permission to develop View Judgements
  52 Penalty for unauthorised development or for use otherwise than in conformity with the Land Use and Development Control Plan View Judgements
  53 Notice regarding unauthorised development or use otherwise than in conformity with the [1] [Land Use and Development Control Plan] View Judgements
  54 Power to stop unauthorised development View Judgements
  55 Power to require removal of unauthorised development or use View Judgements
  56 Interim provision pending preparation of [1] [Land Use and Development Control Plan] View Judgements
  title CHAPTER VIII : DEVELOPMENT SCHEMES View Judgements
  57 Preparation of development schemes View Judgements
  58 Scope of the development scheme View Judgements
  59 Contents of the scheme View Judgements
  60 Reconstitution of plot scheme View Judgements
  61 Publication of the scheme View Judgements
  62 Power of the State Government to require the Development Authority to make scheme View Judgements
  63 Power of State Government to suspend rules, bye-laws, etc View Judgements
  64 Procedure in case of disputed claims to land View Judgements
  65 Restrictions on use and development of land after the publication of the scheme View Judgements
  66 Possession of land in advance of development scheme View Judgements
  67 Magistrate to enforce delivery of possession of land View Judgements
  68 Persons interested in land of which possession is taken entitled to interest View Judgements
  69 Consideration of objections and submission of scheme to the State Government View Judgements
  70 Public notice of the scheme View Judgements
  71 Withdrawal of scheme by the Development Authority View Judgements
  72 Effect of scheme View Judgements
  73 Determination of certain matters by the Development Authority View Judgements
  74 Appeals View Judgements
  75 Tribunal of Appeal View Judgements
  76 Place where Tribunal may sit View Judgements
  77 Decision of questions of law and other questions View Judgements
  78 Powers of Tribunal to decide matter finally View Judgements
  79 Tribunal not to be Court View Judgements
  80 Remuneration of Assessors and payment of incidental expenses of Tribunal View Judgements
  81 Decision of the Development Authority to be final in certain matters View Judgements
  82 Power of the Development Authority to evict summarily View Judgements
  83 Power to enforce scheme View Judgements
  84 Power to vary scheme on ground of error, irregularity or infirmity View Judgements
  85 Power to vary development scheme View Judgements
  86 Apportionment of cost of scheme withdrawn View Judgements
  87 Cost of development scheme View Judgements
  88 Calculation of increment View Judgements
  89 Contribution towards cost of scheme View Judgements
  90 Certain amount to be added to or deducted from contribution leviable from person View Judgements
  91 Transfer of rights from existing to reconstituted plot or extinction of such rights View Judgements
  92 Damage in respect of property or right injuriously affected by scheme View Judgements
  93 Exclusion of limitation of damage in certain cases View Judgements
  94 Provision for cases in which amount payable to owner exceeds amount due from him View Judgements
  95 Provision for cases in which value of development plots is less than the amount payable by owner View Judgements
  96 Payment by adjustment of account View Judgements
  97 Payment of net amount due to Planning Authority or Development Authority View Judgements
  98 Power of Development Authority to make agreement View Judgements
  99 Recovery of arrears View Judgements
  100 Disposal of surplus amount View Judgements
  101 Execution of works in the scheme by the Development Authority View Judgements
  title CHAPTER IX : LEVY, ASSESSMENT AND RECOVERY OF DEVELOPMENT CHARGE View Judgements
  102 Levy of development charge View Judgements
  103 Rates of development charges View Judgements
  104 Assessment of development charge View Judgements
  105 Appeals against assessment View Judgements
  106 Development charge to be charged on land and to be recoverable as arrears of land revenue View Judgements
  106A Levy of civic amenity charge View Judgements
  title CHAPTER X : FINANCE, ACCOUNTS AND AUDIT View Judgements
  107 Fund of the Planning Authority or Development Authority View Judgements
  108 Fund of the [1] [Kolkata] Metropolitan Development Authority View Judgements
  109 Grants and advances by State Government View Judgements
  110 Budget of the Planning Authority or Development Authority View Judgements
  111 Accounts and Audit View Judgements
  112 Annual reports View Judgements
  113 Constitution of provident fund View Judgements
  114 Power of the Planning Authority, Development Authority and the [1] [Kolkata] Metropolitan Development Authority to borrow money View Judgements
  title CHAPTER XI : SUPPLEMENTAL AND MISCELLANEOUS PROVISIONS View Judgements
  115 Power of entry View Judgements
  116 Service of notices View Judgements
  117 Public notice how to be made known View Judgements
  118 Notices, etc., to fix reasonable time View Judgements
  119 Authentication of orders and documents of the Planning or Development Authority View Judgements
  120 Mode of proof of records of the Planning Authority or Development Authority View Judgements
  121 Restriction on the summoning of officers and employees of the Planning Authority or Development Authority View Judgements
  122 Offences by companies View Judgements
  123 Penalty for obstruction or removing mark View Judgements
  124 Sanction of prosecution View Judgements
  125 Composition of offences View Judgements
  126 Right to appear by recognised agent View Judgements
  127 Power to compel attendance of witness, etc View Judgements
  128 Jurisdiction of courts View Judgements
  129 Fine when realised to be paid to Planning Authority or Development Authority View Judgements
  130 Members, officers and employees to be public servants View Judgements
  131 Protection of action taken in good faith View Judgements
  132 Finality of orders View Judgements
  133 Validation of acts and proceedings View Judgements
  134 Power to delegate View Judgements
  135 Control by the State Government View Judgements
  136 Returns and information View Judgements
  137 Overriding effect View Judgements
  138 Power to make rules View Judgements
  139 Power to make regulations View Judgements
  140 Laying of rules before State Legislature View Judgements
  141 Dissolution of Planning and Development Authorities View Judgements
  142 Repeal and Savings View Judgements
  SCHEDULE I
  SCHEDULE II



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon