Section 178(4) in The Calcutta Municipal Corporation Act, 1980
(4)If the ownership of any land or building or a portion thereof is subdivided into separate shares or if more than one land or building or portions thereof by amalgamation come under one ownership, the Municipal Commissioner may on an application from the owners or co-owners separate or amalgamate, as the case may be, such lands or portions thereof so as to ensure conformity with the provisions of this section.
