Section 3 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
3. Declaration of controlled area. -
If, in the opinion of the State Government, the use and development of land in any area to which this Act applies [or in any part thereof] [Words inserted by W.B. Act 37 of 1969.], requires to be controlled under this Act with a view to securing its orderly development, it may, by notification in the Official Gazette, declare such area to be a controlled area.
