9. Power to abolish or alter limits of a municipal area.
- The State Government may, by notification, -(a)withdraw any municipal area from the operation of this Act; or(b)exclude from a municipal area, any local area comprised therein and defined in the notification; or(c)include within a municipal area any local area contiguous to the same and defined in the notification; or(d)divide any municipal area into two or more municipal areas; or(e)unite two or more municipal areas so as to form one municipal area: or(f)revise the boundary of two or more contiguous municipal areas; or(g)re-define the boundaries or limits of a municipal area; or(h)[***] [Omitted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994, which stood as under :'(h) revise the number of boundaries of wards comprised in a municipal area]Provided that the procedure laid down for the constitution of a municipal area under this Act shall be followed mutatis mutandis in each such case :Provided further that the views of the Municipality affected by any such order [expressed in writing within the time stipulated in such order,] [Inserted by s. 3(1) of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2006). w.e.f. 1.10.2006.] shall be taken into consideration before a final declaration is made.[Provided also that no such notification shall be issued -(i)under any of the clauses (a) to (g) in respect of the municipal area which complies with the provisions of clauses (ii) and (iii) of section 3, except after taking into consideration the views of the Board of Councilors concerned [if such views is expressed in writing within the period as stipulated in the notification expressing intention of the Governor to act under clauses (a) to (g)] [Inserted by s. 3(2) of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2000), w.e.f. 1.10.2006.];(ii)under clause (c), unless the State Government is satisfied that the local area complies with the provisions of clauses (ii) and (iii) of section 3;(iii)where any part of the municipal area or the local area is a cantonment or part of a cantonment, as defined in the Cantonments Act, 1924 (2 of 1924).]
