27. Appointment of planning boards for control of development in areas adjoining highways.
(1)The State Government shall, by notification in the Official Gazette, appoint a Planning Board (hereinafter referred to as the Board) for the control of township development in the State in areas adjoining highways out side the territorial jurisdiction of Municipalities, Corporations. City Improvement Trust or like Bodies not being District Board :Provided that the State Government may, if it considers a single Board to be inadequate for handling the work in the whole State appoint more than one such Board, each for a specified region in the State.(2)The State Government may, at any time by notification in the Official Gazette, and to or reduce the area of jurisdiction of a Board.(3)A Board, so appointed, shall be a body corporate and having perpetual succession and a common seal and shall sue and be sued by its own name.
