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

[An Act to provide for the planned, eco-friendly, holistic and sustainable development of rural and urban areas, restricted development of fringe areas of forests, coastal zones, wetland other eco-sensitive zones without disturbing or sacrificing the existing rich biodiversity of flora and fauna, treasure of plants, shrubs and herbs of medicinal value, unique ecosystems in West Bengal and for matters connected therewith or incidental thereto.] [Substituted by Act No. 5 of 2015, dated 6.4.2015 (w.e.f. 11.6.1979).] [Whereas it is expedient in the public interest to provide for the planned, eco-friendly, holistic and sustainable development of rural and urban areas, restricted development of fringe areas of forests, coastal zones, wetland fringes and other margins of eco-sensitive zones without disturbing or sacrificing the existing rich biodiversity of flora and fauna, treasure of plants, shrubs and herbs of medicinal value, unique ecosystems in West Bengal and for matters connected therewith or incidental thereto;] [Substituted by Act No. 5 of 2015, dated 6.4.2015 (w.e.f. 11.6.1979).] It is hereby enacted in the Thirtieth Year of the Republic of India, by the Legislature of West Bengal, as follows : -

Act number

Act 5 of 1979

Year

1979

Enacted on

11-06-1979

In force from

11 June 1979

Jurisdiction

West Bengal State Act

Subjects

Housing And Urban Development, Environment Forests And Wildlife

Read the full text of West Bengal Town And Country ( Planning And Development ) Act, 1979 section by section on LawLens.

Official source: India Code