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 outside the territorial jurisdiction of Municipalities, City Corporations, City improvement Trust or like Bodies, not being District Boards :Provided that the State Government may, if it considers a single Board to be inadequate for handing 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, add to or reduce the area of jurisdiction of a Board.(3)A Board, so applied, shall be a body corporate and have perpetual succession and a common seal and shall sue and be sued by its own name.
