Section 18(5) in Assam Town and Country Planning Act, 1959
(5)In order to render original plots more suitable for building purposes the scheme may contain proposals: -(a)to form a reconstituted plot by the alteration of the boundaries of an original plot;(b)to provide with the consent of the owners that two or more original plots each of which is held in one ownership in severalty or in joint ownership, shall hereafter, with or without alteration of boundaries be held in ownership in common as a reconstituted plot.
