Section 19 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
19. Power of State Government to include or exclude specified areas in or from Calcutta Metropolitan Planning Area. -
(1)TheState Government may, from time to time, by notification in the Official Gazette and in such other manner as it may determine, include within, or exclude from, the Calcutta Metropolitan Planning Area, any area or areas to be specified in the notification and, for this purpose, alter, add to or cancel any part of the Schedule.(2)All references to the Schedule which may be amended under this section shall be construed as references to the Schedule as for the time being so amended.THE SCHEDULE"Calcutta Metropolitan Planning Area" comprises the areas included within the boundaries of the Calcutta Metropolitan District and of the Haldia Area specified below except that it does not comprise any area included in a cantonment declared as such under section 3 of the Cantonments Act, 1924.I. Calcutta Metropolitan DistrictThe Calcutta Metropolitan District is the area comprised of lands situated on the west and east banks of the river Hooghly, the respective boundaries of which are as follows, namely :-A. West-bank of the river Hooghly
