Section 60 in West Bengal Town and Country (Planning and Development) Act, 1979
60. Reconstitution of plot scheme.
(1)In a scheme reconstituting the p ts, the size and shape of every reconstituted plot shall be determined, so fa, as may be, to render it suitable for building purposes, and where a plot is already built upon, to ensure that the buildings, as far as possible, comply with the provisions of the scheme as regards open spaces.(2)For the purpose of sub-section (1), the scheme may contain proposals(a)to form a final plot by reconstitution of an existing plot by alteration of the boundaries of the existing plot, if necessary;(b)to form a reconstituted plot from an existing plot by the transfer wholly or partly of the adjoining lands;(c)to provide, with the consent of the owners, that two or more existing plots each of which is held in joint-ownership or in severally shall thereafter with or without alteration of boundaries, be held in ownership in common as a reconstituted plot;(d)to allot a reconstituted plot to any person if dispossessed of land in furtherance of the same; and(e)to transfer the ownership of an existing plot from one person to another.
