Section 19(1) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(1)TheState Government may, from time to time, by notification in the Official Gazette and in such other manner as it may determine, include within, or exclude from, the Calcutta Metropolitan Planning Area, any area or areas to be specified in the notification and, for this purpose, alter, add to or cancel any part of the Schedule.
