Section 9(5) in West Bengal Town and Country (Planning and Development) Act, 1979
(5)When Planning Areas are amalgamated or sub-divided, or such sub-divided areas as included in other Planning Areas, the State Government shall, after consulting the Planning Authority or the Development Authority concerned, frame a scheme determining what portion of the assets of the Planning Authority or the Development Authority shall vest in the Planning Authority or the Development Authority concerned, and in what manner the properties and liabilities of the Planning Authority or the Development Authority shall be apportioned amongst them and on the scheme being published by notification, such fund, property and liabilities shall vest and be apportioned accordingly.
