Section 8 in West Bengal Municipal Corporation Act, 2006
8. Power to abolish, or to alter the limits of, Corporation area.
- The State Government may, by notification, -(a)Withdraw any Corporation area from the operation of this Act, or(b)exclude in a Corporation area any local area comprised therein, and defined in the notification, or(c)include in a Corporation area any local area contiguous to such Corporation area and defined in the notification, or(d)devide any Corporation area into two more Corporation areas or municipal areas, or(e)unite two or more Corporation areas or municipal areas so as to form one Corporation area, or(f)revise the boundary of two or more contiguous Corporation areas or municipal areas, or(g)re-define the boundaries or limits of a Corporation area:Provided that the procedure laid down for the constitution of a Corporation area under this Act shall be followed mutatis mutandis in each such case:Provided further that the views of the Corporation likely to be affected by any such notification shall be taken into consideration before a final declaration is made:Provided also that no such notification shall be issued-(i)under clause (c), unless the State Government is satisfied that the local area referred to in that clause complies with the provisions of clauses (ii) and (iii) of section 3, or(ii)where any part of the Corporation or the local area is a cantonment or part of a cantonment.
