Section 9 in West Bengal Town and Country (Planning and Development) Act, 1979
9. Declaration of Planning Areas, their amalgamation, sub-division and inclusion of any area in Planning Area.
(1)The State Government may, by notification, declare any area in West Bengal to which the provisions of this Act have come into force under sub-section (3) of section 1 to be a Planning Area for the purposes of this Act.(2)Every such notification shall define the limits of the area to which it relates.(3)The State Government may amalgamate two or more Planning Areas into one Planning Area, sub-divide a Planning Area into different Planning Areas and include such sub-divided areas in any other Planning Area.(4)The State Government may, by notification, direct that all or any of the rules, regulations, orders, directions and powers made, issued, or conferred under this Act or deemed to have been made, issued or conferred under this Act and in force in any Planning Area at the time, with such exceptions, adaptations and modifications as may be considered necessary by the State Government, shall apply to the area amalgamated with, or included in, the other Planning Area under this section and such rules, regulations, orders, directions and powers with such exceptions, adaptations and modifications, if any, shall forthwith apply to the said area without further publication in the Official Gazette.(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.
