1A. [ New Section 6A. - After section 6, the following section shall be deemed to be inserted, namely] [Inserted by W. B. Act 32 of 1955.] : -
"6A. Publication of Notification, Hearing of objections and declaration under the Calcutta Improvement Act to be substituted for those under sections 4, 5A and 6. - When acquisition is proposed to be made of land comprised within any improvement scheme framed by the Board and published under section 49 of the Calcutta Improvement Act, 1911 -(i)the publication of a notice of the improvement scheme under subsection (2) of section 43 of the Calcutta Improvement Act, 1911, shall be substituted for and have the same effect as publication of a notification in the Official Gazette and giving public notice of the substance of such notification in the locality under section 4.(ii)proceedings under section 45 and sub-section (1) of section 47 of the Calcutta Improvement Act, 1911, shall be substituted for and have the same effect as proceedings under section 5A.(iii)The publication of a notification under section 49 of the Calcutta Improvement Act, 1911, shall be substituted for and have the same effect as a declaration under section 6."
