The Calcutta Metropolitan Planning Area ( Use And Development Of Land ) Control Act, 1965

C© 
2 of 
1924. 
GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XIV of 1965 
THE CALCUTTA METROPOLITAN PLANNING AREA 
(USE AND DEVELOPMENT OF LAND) CONTROL ACT, 1965. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 17th June, 1965.] 
[17th June, 1965.] 
An Act to provide for controlling the use and development 
of land in the Calcutta Metropolitan Planning Area. 
WHEREAS it is expedient in the interest of the general public 
to provide for controlling the use and development of land in 
the Calcutta Metropolitan Planning Area and for matters connected therewith; 
It is hereby enacted in the Sixteenth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the Calcutta Metropolitan 
Planning Area (Use and Development of Land) Control Act, 1965. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force on such date as the State 
Government may, by notification in the Official Gazette, appoint. 
(4) It shall apply in the first instance only to the Calcutta 
Metropolitan Planning Area but the State Government may, by notification in the Official Gazette, apply the provisions of this 
Act to any other area specified in such notification not being an 
area included in a Cantonment declared as such under section 
3 of the Cantonments Act, 1924. 
Short 
title, 
extent, 
commence-
ment and; 
applica-
tion. 
2. In this Act, unless there is anything repugnant in the Defini- subject or context,— 	 tions. 
(a) "building" includes any structure or erection or part 
of a structure or erection which is intended to be 
used for residential, commercial, industrial or other 
purposes, whether in actual use or not; 
(b) "Calcutta Metropolitan Planning Area" means the area 
described in the Schedule; 
(c) "Controller" means a Controller appointed under sub-section (1) of section 5 and, in respect of functions 
which may be exercised by an Additional Controller 
or a Deputy Controller by virtue of his appointment under sub-section (2) of that section, includes such 
Additional Controller or Deputy Controller, as the case may be; 
2 	 The Calcutta Metropolitan Planning Area (Use and 
Development of Land) Control Act, 1965. 
(West Ben. Act 
(Sections 3, 4.) 
(d) "controlled area" means any area declared to be a 
controlled area under section 3; 
(e) "development", with its grammatical variations and 
cognate expressions, means the carrying out of 
building, engineering, mining or other operations in, 
on, over or under land or the making of any material 
change in any building or land; 
(f) "occupier" in relation to any land or building includes 
an owner in occupation or otherwise using the same, 
a tenant, whether liable to pay rent or not, a licensee 
in occupation, or any person who is liable to pay 
to the owner damages for the use and occupation 
of the same; 
(g) "owner" in relation to any land or building includes a 
mortgagee in possession or a person who for the 
time being is receiving or is entitled to receive, or 
has received, rent or premium therefor whether on 
his own account or on account of, or on behalf of 
or for the benefit of, any other person or as an 
agent, trustee, guardian, or receiver for any other 
person or for -any religious or charitable institution, 
or who would so receive rent or premium or be 
entitled to receive rent or premium if the land or 
building were let to a tenant; and also includes the 
Head of a Government Department, General Manager 
of a Railway, the Secretary or other principal officer 
of a local authority, statutory authority or company, 
in respect of lands and buildings under their respective 
control; 
(h) "prescribed" means prescribed by regulations made 
under this Act. 
Declara-
tion of 
controlled 
area. 
['ague of 
iirections 
n• respect 
af 
3ontrolled 
3. If, in the opinion of the State Government, the use and 
development of land in any area to which this Act applies, requires 
to be controlled under this Act with a view to securing its 
orderly development, it may, by notification in the Official 
Gazette, declare such area to be a controlled area. 
4. After an area is declared to be a controlled area under 
section 3, the State Government may, by notification in the 
Official Gazette, issue in relation to such area such directions, 
as may be considered necessary regarding any one or more of 
the following matters, namely:— 
(a) the use of land by allocation of areas for agricultural, 
residential, industrial, commercial or other purposes; 
(b) the division of any site into areas for the erection of 
buildings; 
(c) the allotment or reservation of land for roads, open 
spaces, gardens, recreation grounds, schools, markets 
or for other purposes of general public interest; 
The Calcutta Metropolitan Planning Area (Use ana Development 3 
of Land) Control Act, 1965. 
XIV of 1965.] 
(Sections 5-8.) 
(d) the development of any site into a township or colony 
and the restrictions and conditions subject to which 
such development may be undertaken or carried 
out; 
(e) the making or extending of any excavation; 
(f) the laying out of any access leading to any public road 
or channel; and 
(g) any other matter which may be necessary for the 
orderly development of such area. 
5. (1) The State Government may, by notification in the 
Official Gazette, appoint in respect of any area to which this 
Act applies a Controller to enforce the directions issued under 
section 4, and to discharge all other functions of the Controller 
under this Act. 
(2) The State Government may, if necessary, by notification 
in the Official Gazette, appoint in respect of any area to which 
this Act applies an Additional Controller or one or more Deputy 
Controllers to exercise such functions of the Controller as may 
be specified in the notification. 
(3) The Controller may, with the previous approval of the 
State Government and subject to such terms and conditions of 
service as may be prescribed, appoint such other officers and 
servants as he considers necessary for the efficient performance 
of his functions under this Act. 
6. With the previous approval of the State Government, 
the Controller may, by notification in the Official Gazette, 
delegate, to the Collector or to any other officer of the State 
Government not below the rank of Sub-Deputy Collector or to 
the chief executive officer of a local authority having jurisdiction, 
such of his functions under this Act in respect of any controlled 
area or part thereof to be exercised or performed subject to such 
conditions as may be specified in the notification. 
7. No person shall undertake or carry out the development 
of any site, make any change in the use of any land, make or 
extend any excavation, or lay out any access leading to any 
public road or channel anywhere within a controlled area in 
respect of which directions have been given under section 4, 
except in accordance with such directions and with the previous 
permission in writing of the Controller where such permission 
is required by the directions. 
Appoint-
ment of 
Controller 
and 
other 
officers 
and 
servants. 
Controller's 
power to 
delegate. 
User of 
land in 
contra-
vention 
of the 
directions. 
8. (1) Every person desiring to obtain permission referred Applica-
to in section 7 shall make an application in writing to the tion for .  
Controller in such form and containing such particulars as may permissIon. 
be  prescribed. 
4 The Calcutta Metropolitan Planning Area (Use and Development 
of Land) Control Act, 1965. 
[West Ben, Act 
Power of 
entry in 
land and 
buildings. 
(Section 9.) 
(2) On receipt of such application the Controller, after 
making such enquiry as he considers necessary, shall, by order 
in writing, either grant the permission subject to such conditions, 
if any, as may be specified in the order or refuse to grant such 
permission. 
(3) Where permission is refused or is granted subject to 
conditions, the grounds for such order shall be communicated 
to the applicant in the prescribed manner. 
(4) An order made under sub-section (2) shall, subject to 
the provisions for appeal as hereinafter provided, be final. 
(5) Any person aggrieved by an order of the Controller 
under sub-section (2) refusing permission or granting such 
permission subject to conditions, may, within thirty days from 
the date of the communication of such order to him, prefer an 
appeal to the State Government: 
Provided that where the power exercisable under sub-section 
(2) has been delegated to any person under section 6, such 
appeal shall be preferred to the Controller. 
(6) An appeal referred to in sub-section (5) shall be 
preferred in such form and containing such particulars, and shall 
be heard in accordance with such procedure, as may be 
prescribed: 
Provided that no such appeal shall be disposed of so as to 
prejudicially affect any person without giving such person an 
opportunity of being heard. 
9. The Controller may authorise any person to enter upon 
or into any land or building with or without assistants or 
workmen for the purpose of— 
(a) making any enquiry, inspection, measurement or survey 
or taking levels of such land or buildings; 
(b) examining works under construction or ascertaining the 
course of sewers and drains; or 
(c) ascertaining whether any land is being or has been 
used, or developed or any other act is being or has 
been done in contravention of any direction issued 
under section 4 or without the permission referred to 
in section 7 or in contravention of any condition 
subject to which such permission has been granted: 
Provided that no such entry shall be made except between 
the hours of sunrise and sunset and without giving not less than 
ninety-six hours' written notice or in a case of emergency, not 
less than forty-eight hours' written notice to the occupier, or if 
there be no occupier, to the owner of the building or land. 
The Calcutta Metropolitan Planning Area (Use and Development 5 
of Land) Control Act, 1965. 
XIV of 1965.] 
(Sections 10, 11.) 
10. (1) Any person who undertakes or carries out any 
development, makes any change in the use of any land, makes 
or extends any excavation, or lays out any access leading to any 
public road or channel in contravention of any direction issued 
under section 4 or without the permission referred to in section 
7 or in contravention of any condition subject to which such 
permission has been granted, shall be punishable with fine 
which may extend to two thousand five hundred rupees, and in 
the case of a continuing offence, with a further fine which may 
extend to one hundred rupees for every day during which such 
offence continues after conviction for the first commission of 
the offence. 
(2) Any person who obstructs the entry of a person 
authorised under section 9 to enter into or upon any building 
or land or molests such person after such entry shall be 
punishable with fine which may extend to one thousand rupees. 
(3) If the person committing an offence punishable under 
this Act is a company, the company, and every director, manager, 
secretary or agent of the company, unless such director, manager, 
secretary or agent proves that the offence was committed without 
his knowledge or consent or that he exercised all due diligence 
to prevent the commission of such offence, shall be deemed to 
be guilty of the offence and shall be liable to be proceeded 
against and punished. 
(4) Notwithstanding anything contained in sub-section (3), 
where an offence punishable under this Act has been committed 
by a company and it is proved that the offence has been 
committed with the consent or connivance of, or is attributable 
to any neglect on the part of, any other officer or person concerned 
in the management of the company, such other officer or person 
shall also be deemed to be guilty of that offence and shall be 
liable to be proceeded against and punished. 
Explanation.—For the purposes of this section— 
(a) "company" means a body corporate and includes a 
firm or other association of individuals; and 
(b) "director", in relation to a firm, means a partner in the 
firm. 
11. Where the erection of any building has been commenced, 
or is being carried on, or has been completed in contravention 
of any direction issued under section 4 or without the permission 
referred to in section 7 or in contravention of any condition 
subject to which such permission has been granted, the Con-
troller may, in addition to any prosecution that may be insti-
tuted under this Act, make an order directing that such erection 
shall be demolished by the owner thereof within such period 
not exceeding two months as may be specified in the order, and 
Penalties *  
Order of 
demolition 
in certain 
cases. 
6 	 The Calcutta Metropolitan Planning Area (Use and 
Development of Land) Control Act, 1965. 
[West Ben. Act 
(Sections 12-17.) 
on the failure of the owner to comply with the order, the 
Controller may himself cause the erection to be demolished and 
the expenses of such demolition shall be recoverable from the 
owner as an arrear of land revenue; 
Provided that no such order shall be made unless the owner 
has been given an opportunity of being heard. 
Jurisdic-
tion of 
courts. 
12. No court inferior to that of a magistrate of the first 
class shall try an offence punishable under this Act. 
Previous 
sanction 
for 
prosecu-
tion. 
Magis-
trate 's 
power to 
impose 
enhanced 
penalties. 
Protection 
of action 
taken 
in good 
faith. 
13. No prosecution for ,any offence punishable under this 
Act shall be instituted except with the previous sanction of the 
Controller or an officer authorised by him in this behalf. 
14. Notwithstanding anything contained in section 32 of the 
Code of Criminal Procedure, 1898, it shall be lawful for any Apt V of 
court of a magistrate of the first class to pass any sentence 1898• 
authorised by this Act in excess of its powers under the said 
section. 
15. No suit, prosecution or other legal proceedings shall lie 
against any person for anything which is in good faith done or 
intended to be done under this Act or the regulations made 
thereunder. 
Effect of 
provisions 
of the 
Act 
incon-
sistent 
with 
other 
laws. 
Savings. 
16. The provisions of this Act and the regulations and the 
directions made or issued thereunder shall have effect notwith-
standing anything inconsistent therewith contained in any other 
law or any rule, regulation or bye-law made thereunder. 
17. Nothing in this Act shall apply to,— 
(a) the carrying out of works for the maintenance, 
improvement or other alteration of any building, 
being works which affect only the interior of the 
building or which do not materially affect the 
external appearance of the building; 
The Calcutta Metropolitan Planning Area (Use and Development 7 
of Land) Control Act, 1965. 
XIV of 1905.] 
(Section 18.) 
(b) the carrying out by any local authority, statutory 
authority, or the Central or the State Government 
of any works for the purpose of inspecting, repair-
ing, or renewing any sewers, mains, pipes, cables or 
other apparatus, including the breaking open of any 
street or other land for that purpose; 
(c) the erection of a building, not being a dwelling house, 
if such building is required for purposes connected 
with agriculture; 
(d) the erection of a place of worship or a tomb or 
cenotaph or of a wall enclosing a graveyard, place 
of worship, tomb, cenotaph or samadhi, on land 
which at the commencement of this Act is occupied 
by, or for the purposes of, such place of worship, 
tomb, cenotaph, graveyard or samadhi; 
(e) the excavation (including wells) made in the ordinary 
course of agricultural operations; and 
(f) the construction of unmetalled roads intended to give 
access to any land solely for agricultural purposes. 
18. (1) The Controller may, with the previous approval of 
the State Government, by notification in the Official Gazette, 
make regulations to carry out the purposes of this Act. 
(2) In particular and without prejudice to the generality of 
the foregoing power, such regulations may provide for all or any 
of the following matters, namely:— 
(a) the terms and conditions of service of officers and 
employees appointed under sub-section (3) of section 
5; 
(b) the form in which an application under sub-section 
(1) of section 8 shall be made and the particulars 
to be furnished in such application; 
(c) the principles under which applications for permission 
under this Act may be granted; 
(d) the manner of communication of the grant or refusal 
of permission under sub-section (3) of section 8; 
(e) the procedure for filing and hearing of appeals under 
sub-section (6) of section 8; 
(f) any other matter which has to be, or may be,. 
prescribed. 
(3) All regulations made under this section shall, as soon 
as possible after they are made, be laid before both Houses of 
the State Legislature. 
Power to 
make 
regula-
tions. 
8 The Calcutta Metropolitan Planning Area (Use and Development 
of Land) Control Act, 196-5. 
[West Ben. Act 
Power of 
-State 
Govern-
ment to 
include or 
exclude 
specified 
areas 
in or 
from 
Calcutta 
Metro-
politan 
Planning 
Area. 
(Section 19 and the Schedule.) 
19. (1) The State 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. 
(2) All references to the Schedule which may be amended 
under this section shall be construed as references to the 
Schedule as for the time being so amended. 
THE SCHEDULE 
"Calcutta Metropolitan Planning Area" comprises the areas 
included within the boundaries of the Calcutta Metropolitan 
District and of the Haldia Area specified below except that it 
does not comprise any area included in a cantonment declared 
as such under section 3 of the Cantonments Act, 1924. 
I. Calcutta Metropolitan District 
The Calcutta Metropolitan District is the area comprised of 
Lands situated on the west and east banks of the river Hooghly, 
the respective boundaries of which are as follows, namely;— 
A. West-bank of the river Hooghly 
1. Northern boundary 
In District Hooghly: 
A line starting from the point where a straight line drawn 
eastward along the northern boundary of mouza Jatrasudi 
(J.L. No. 30) meets the eastern boundary-line of the 
Hooghly District in the river Hooghly and proceeding 
westward along the northern boundaries of mouzas 
Jatrasudi (J.L. No. 30), Refaitpur (J.L. No. 29), 
Benipur (J.L. No. 34), north-western boundary of mouza 
Tribeni Baikunthapur (J.L. No. 36), and northern 
boundary of mouza Amodghata (J.L. No. 40) within 
P.S. Magra. 
2. Western boundary 
In District Hooghly: 
The aforesaid line then bends southward and runs along 
the western boundaries of the said mouza Amodghata 
(J.L. No. 40) and mouza Alikhoja (J.L. No. 43) within 
P.S. Magra. 
Thereafter it follows the western boundary of mouza 
Hosenabad (J.L. No. 148), north-western of mouza 
Jhanpa (J.L. No. 150), western of mouzas Tarabihari 
(J.L. No. 151), Nandipur (J.L. No. 155), Panchrakhi 
(J.L. No. 154), Amarpur (J.L. No. 176), south-western 
of mouza Mahespur (J.L. No. 178), and Western of 
mouza Bhushnara (J.L. No. 192) within P.S. Palba; 
2 of 
1924 
The Calcutta Metropolitan Planning Area (Use and Development 9 
of Land) Control Act, 1965. 
XIV of 1965.] 
(The Schedule.) 
Thereafter the same line follows the western boundaries 
of mouzas Khalishani (J.L. No. 1), Belkuli (J.L. No. 2), 
Bejra (J.L. No. 4), northern and western of mouza Garzi 
(J.L. No. 6), western and southern of mouza Bighati 
(J.L. No. 14), within P.S. Bhadreswar; 
Then the said line follows the western boundary of 
Baidyabati Municipality; 
It then follows the western boundaries of mouzas Piarapur 
(J.L. No. 7), Belumilki (J.L. No. 11), Madpur (J.L. 
No. 20), Bangihati (J.L. No. 21), Jagannathpur (J.L. 
No. 26), Bamunary (J.L. No. 25) and north-western 
boundary of mouza Bhadua (J.L. No. 23), within P.S. 
Serampur; 
Then the line follows the north-western boundary of 
mouza Chakundi (J.L. No. 94), north-western and 
western boundaries of mouza Dankuni (IL. No. 93), 
western of mouza Monoharpur (J.L. No. 98), and western 
and southern of mouza Mrigala (J.L. No. 102) up to the 
point where it meets the northern boundary-line of 
District Howrah within P.S. Chanditala; 
In District Howrah: 
The same line then follows the northern and western 
boundary-line of mouza Baigachhi (J.L. No. 1), western 
and southern of Jagadispur (J.L. No. 2), and western of 
Chamrail (J.L. No. 5),• within P.S. Bally; 
Then it runs south-westward along the. north-western 
boundary of mouza Pakuria (J.L. No. 54), north-western 
and western of mouzas Tentulkuli (J.L. No. 53), Kantlia 
(J.L. No. 50), and Ankurhati (I.L. No. 30), and eastern, 
northern and western boundaries of mouza Bipra Naopara 
(J.L. No. 27) within P.S. Domjur; 
Then it follows the western boundaries of mouzas 
Jangalpur (J.L. No. 28), and Argari (J.L. No. 27) within 
P.S. Sankrail; 
Then it runs along the northern boundary of mouza 
Sankharidaha (J.L. No. 22), and north-eastern, northern 
and western of mouza Amre (J.L. No. 21), within P.S. 
Domjur; 
Thereafter the line runs along the south-eastern, northern 
and western boundaries of Jaladhulagari (J.L. No. 2) 
and northern, north-western and western boundaries of 
mouza Kendua (J.L. No. 5) within P.S. Sankrail; 
Thereafter it follows the northern and western boundaries 
of mouza Paniara (J.L. No. 28), and western of mouzas 
Satgharia (J.L. No. 27) and Belkulai (J.L. No. 31) 
within P.S. Panchla; 
10 The Calcutta Metropolitan Planning Area (Use and Development 
of Land) Control Act, 1965. 
[West Ben. Act 
(The Schedule.) 
It then follows the northern, western and south-western 
boundaries of mouza Raghudebpur (J.L. No. 99), western 
of mouzas Balarampota (J.L. No. 103), and Dasbhaga 
(J.L. No. 104), north-western of mouza Chengail (J.L. 
No. 105), northern and western of mouza Jagatpur (J.L. 
No. 95), western of mouzas Kotalghata (J.L. No. 107), 
Fuleswar (J.L. No. 108), Latibpur (J.L. No. 86), and 
Bahir Gangarampur (J.L. No. 85) within P.S. Uluberia; 
3. Southern boundary 
In District Howrah: 
The aforesaid line then takes a sharp bend towards the 
east following the southern boundaries of the said mouza 
Bahir Gangarampur (J.L. No. 85), and mouza Uluberia 
(J.L. No. 109) within P.S. Uluberia; 
And thereafter it proceeds further eastward in a straight 
line and meets the eastern boundary-line of Howrah 
District in the river Hooghly. 
4. Eastern boundary 
Thereafter the same line proceeds northward following 
the eastern boundary-line of Districts Howrah and 
Hooghly in the river Hooghly and meets the starting 
point of the northern boundary. 
B. East-bank of the river Hooghly 
1. Northern boundary 
In District Nadia: 
A line starting from the point where the straight line 
drawn 'westward along the northern boundary of mouza 
Majher Char (J.L. No. 54) meets the western boundary-
line of Nadia District in the river Hooghly and proceeding 
eastward along the northern boundaries of mouzas Majher 
Char (J.L. No. 54), Gustia (J.L. No. 61), Jadabbati 
(J.L. No. 65), Chak Manikkanda (J.L. No. 66), northern 
and north-eastern of mouzas Mathurabati (J.L. No. 68), 
northern of mouza Dakshin Bhabanipur (J.L. No. 69), 
northern and north-eastern of mouza Gopalpur (J.L. 
No. 75), western, northern and north-eastern of mouza 
Kulia (J.L. No. 83), northern and north-eastern of 
mouza Raghunathpur (J.L. No. 82), north-western and 
northern of mouza Dogachhia (J.L. No. 88) within P.S. 
Chakdaha; 
2. Eastern boundary 
In District Nadia: 
The said line then bends southward and runs along the 
eastern boundaries of the said mouza Dogachhia (J.L. 
No. 88), and mouza Gayespur (J.L. No. 87), south-
eastern boundary of mouza Kanpur (J.L. No. 86), and 
southern boundaries of mouzas Gokulpur (J.L. No. 73) 
and Satrapara (J.L. No. 72) within P.S. Chakdaha; 
"`-'4411A41,1$4 
The Calcutta Metropolitan Planning Area (Use and Development 11 
of Land) Control Act, 1965. 
XIV of 1965.) 
(The Schedule.) 
In District 24-Parganas: 
Thereafter the same line follows the south-eastern and 
southern boundaries of mouza Palladaha (J.L. No. 5); 
then it sharply bends southward following the eastern 
boundary line of the Kanchrapara Municipality and then 
it runs along the northern, eastern and southern boun-
daries of mouza Srotribati (J.L. No. 20), eastern and 
southern of mouza Chendua (J.L. No. 18), southern of 
mouza Jetia (J.L. No. 16), south-eastern of mouza Nanna 
(J.L. No. 15) and eastern of mouza Jadunathbati (J.L. 
No. 13) within P.S. Bijpur; 
Then the same line proceeds along the eastern and 
southern boundaries of mouza Rajendrapur (J.L. 
No. 10), south-eastern of mouza Naihati (J.L. No. 3) 
and eastern of mouza Deulpara (J.L. No. 5) within P.S. 
Naihati; 
Thereafter it follows the eastern and south-eastern 
boundaries of mouza Madrail (J.L. No. 2), eastern 
boundaries of mouzas Narayanpur (J.L. No. 4), Mandal-
para (J.L. No. 10), Vidyadharpur (J.L. No. 17), south-
eastern and southern of mouza Rahuta (J.L. No. 22), 
eastern of mouza Mulajor (J.L. No. 18), north-eastern, 
eastern and southern boundaries of mouza Gurdaha 
(J.L. No. 21) and eastern of mouza Paltapara (j.L. 
No. 25) within P.S. Jagaddal; 
Then it runs along the eastern boundary of mouza 
Babanpur (J.L. No. 1) and then proceeds eastward along 
the northern boundaries of mouzas Jafarpur (J.L. No. 9), 
Mohanpur (J.L. No. 8) and Telinipara (J.L. No. 10) 
and again bends southward along the eastern boundary 
of the said mouza Telinipara (J.L. No. 10) and north-
eastern of mouza Nilganja (J.L. No. 13) within P.S. 
Titagarh; 
Thereafter the same line proceeds further eastward along 
the northern boundaries of mouzas Salurhat (J.L. No. 13), 
Rangapur (J.L. No. 12), Kokapur (J.L. No. 11), 
Barbaria (J.L. No. 8), Chaturia (J.L. No. 34), Napara 
(J.L. No. 83), Palpakuria (J.L. No. 82), Maliakur (J.L. 
No. 100), Murali (J.L. No. 99), Mandalganti (J.L. 
No. 98); then it bends southward following the eastern 
boundaries of mouzas Sikdespukhuria (J.L. NO. 95), 
Bara (J.L. No. 113), Sarabaria (J.L. No. 112), Kuberpur 
(J.L. No. 108), Chandigari (J.L. No. 109), Kayemba 
(J.L. No. 171), Bagband Saiberia (J.L. No. 172), and 
south-eastern of mouza Krishnapur Madanpur (J.L. 
No. 181); then it sharply bends north-westward following 
the southern and north-western boundaries of the said 
mouza Krishnapur Madanpur (J.L. No. 181), southern 
of mouza Bagberia (J.L. No. 68), eastern of mouza 
Kachua (J.L. No. 66), eastern, southern and western of 
mouza Singhapara (J.L. No. 65), western of the said 
12 The Calcutta Metropolitan Planning Area (Use and Development 
of Land) Control Act, 1965. 
[West Ben. Ac t 
(The Schedule.) 
mouza Kachua (J.L. No. 66), south-eastern and southern 
boundaries of mouza Digberia (J.L. No. 74), southern 
boundary of mouza Abdalpur (J.L. No. 53), then the 
line again bends southward along the south-eastern 
boundary of mouza Chandnagar (J.L. No. 44), eastern 
and south-eastern of mouza Doharia (J.L. No. 45), south-
eastern of mouza Gonganagar (J.L. No. 49), north-eastern 
of mouza Donnagar (J.L. No. 48) within P.S. Barasat; 
Then it follows the eastern boundary of mouza Ganti 
(J.L. No. 1), eastern, south-eastern and southern of 
mouza Gopalpur (J.L. No. 2), south-eastern of mouzas 
Atghara (J.L. No. 10) and Teghari (J.L. No. 9), eastern 
and southern of mouza Jyangra (J.L. No. 16), eastern 
of mouzas Krishnapur (J.L. No. 17) and Mahishbathan 
(J.L. No. 18) within P.S. Rajarhat; 
Then it follows the north-eastern and eastern boundaries 
of mouza Dhapa Manpur (J.L. No. 1) within P.S. 
Bhangar; 
Thereafter the same line runs along the southern 
boundaries of mouzas Dhapa (J.L. No. 2), and Choubaga 
(J.L. No. 3), eastern boundaries of mouzas Nonadanga 
(J.L. No. 10), Madurdaha (J.L. No. 12), Kalikapur 
(J.L. No. 20), Barakhola (J.L. No. 21), north-eastern 
and eastern of mouza Chak Ganiagachhi (J.L. No. 24) 
and eastern of mouza Chak Garia (J.L. No. 26) within 
P.S. Tollygunge; 
Then it runs along the northern and eastern boundaries 
of mouza Dhelua (J.L. No. 43), north-eastern of mouza 
Tentulbaria (J.L. No. 44), northern and eastern of mouza 
Kamrabad (J.L. No. 41), eastern of mouza Gorkhara 
(J.L. No. 22), eastern and southern of mouza Sonarpur 
(J.L. No. 39); thereafter it proceeds southward along 
the eastern boundary-line of Rajpur Municipality, and then 
along the eastern boundaries of mouzas Chak Harinabhi 
(J.L. No. 33) and Bangsidharpur (J.L. No. 34) within 
P.S. Sonarpur; 
Then it porceeds southward along the eastern boundary-
line of Rajpur Municipality and thereafter it follows the 
eastern boundaries of mouzas Mallikpur (J.L. No. 10), 
Ganespur (J.L. No. 12), Sultanpur (J.L. No. 16), 
Beralia (J.L. No. 17), I(apindapur (J.L. No. 18), 
Baruipur (J.L. No. 31), and Beliaghata (J.L. No. 67) 
within P.S. Baruipur; 
3. Southern boundary 
In District 24-Parganas: 
The aforesaid line then takes a turn towards the west 
following the southern boundary of the said mouza 
Beliaghata (J.L. No. 67), southern boundaries of mouzas 
The Calcutta Metropolitan Planning Area (Use and Development 13 
of Land) Control Act, 1965. 
XIV of 1965.] 
(The Schedule.) 
Sasan (J.L. No. 66), Paschim Madhabpur (J.L. No. 51), 
Sanpukuria (J.L. No. 50), southern and western of 
mouza Nihata (J.L. No. 49), western of mouza Madhya 
Kalyanpur (J.L. No. 42), south-western of mouza 
Dhopagachhi (J.L. No. 43) within P.S. Baruipur; 
Then it follows the southern and western boundaries of 
mouza Bamangachhi (J.L. No. 86); then it runs northward 
following the western boundaries of mouzas Srikrishna-
pur (J.L. No. 85), Baragachhia (J.L. No. 84), Baruli (J.L. 
No. 83), Raghunathpur (J.L. No. 68); then it takes a 
turn towards the west and follows the southern boundary 
of mouza Jayenpur (J.L. No. 66), eastern, southern and 
western of mouza Hogalkuria (J.L. No. 67), south-western 
of mouzas Ban Hug (J.L. No. 65), and Danga (J.L. 
No. 64) within P.S. Sonarpur; 
Thereafter the line follows the southern boundaries of 
mouzas Magurkhali (J.L. No. 35), Ramjibanpur (J.L. 
No. 34), Sajnaberia (J.L. No. 33), Gopalnagar (J.L. 
No. 32), Kalua (J.L. No. 22), Hanspukuria (J.L. No. 20) within P.S. Behala; 
It then proceeds along the southern boundaries of mouzas 
Kalagachhia (J.L. No. 40), Sankharipota (J.L. No. 36), 
Naoabad (J.L. No. 35), Khanberia (J.L. No. 32), 
Chandigar (J.L. No. 31), Sibhugli (f .L. No. 21), and 
Rameswarpur (J.L. No. 20) within P.S. Maheshtola; 
Thereafter the same line follows the southern boundaries 
of mouzas Betuabati Rajarampur (J.L. No. 26), 
Santoshpur (J.L. No. 25), Uttar Raipur (J.L. No. 15), 
Benjan Haria Charial (J.L. No. 13), eastern and southern 
of mouza Nischintapur (J.L. No. 35), and southern of 
mouzas Uttar Ramchandrapur (J.L. No. 37), Raghunath- 
pur (J.L. No. 40), Rajarampur (J.L. No. 41), Achhipur 
(J.L. No. 44), within P.S. Budge Budge; 
And then it proceeds further westward in a straight line 
and meets the western boundary-line of District 
24-Parganas in the river Hooghly. 
4. Western boundary 
Thereafter the same line proceeds northward following 
the western boundary-line of District 24-Parganas, 
Calcutta, Districts 24-Parganas and Nadia in the river 
Hooghly and meets the starting point of the northern boundary. 
Explanation.-In this item "Calcutta" means the area 
comprised within the local limits for the time being of 
the ordinary original civil jurisdiction of the High Court 
at Calcutta. 
14 The Calcutta Metropolitan Planning Area (Use and Development 
of Land) Control Act, 1965. 
[West Ben. Act XIV 01 1965 
(The Schedule.) 
H. Haldia Area 
The Haldia Area comprises of the whole of the Sutahata 
Police Station and part of the Mahishadal Police Station in the 
Tamluk sub-division of District Midnapore and is the area 
included within the following boundaries, namely:— 
Boundaries. 
North and North-west 	 Hijli Tidal Canal. 
West 	 Haldi River. 
South 	 Hooghly River. 
East 	 Hooghly River. 
MB :ft-67/8-294A 5M 

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