Section 219(1) in The Howrah Municipal Corporation Act, 1980
(1)The State Government may, on the recommendation of the Corporation, by notification, add to, amend or alter any schedule, to this Act except Schedule I:Provided that when the Corporation has not been constituted under this Act, the State Government may, if it considers necessary or expedient so to do, by notification, add to, amend or alter any Schedule to this Act except Schedule I:Provided further that the State Government may, by notification and in such other manner as it may determine, declare its intention to include any area in the neighborhood of Howrah, within the limits of Howrah, to be administered by the Corporation under this Act, or to exclude any area from the limits of Howarh.
