Section 625(3) in The Calcutta Municipal Corporation Act, 1980
(3)When the period as aforesaid has expired and the State Government has considered the objections (if any) under sub-section (2), and if the West Bengal Legislative Assembly has, by a resolution adopted in this behalf with or without amendment, approved of such intention, the State Government may, by notification, include such area or any portion thereof within the limits of Calcutta, to be administered by the Corporation under this Act, or exclude such area or any portion thereof from the limits of Calcutta, as the case may be, and thereupon Schedule I to this Act shall be deemed to be amended accordingly.
