Section 47(3) in The Calcutta Improvement Act, 1911
(3)When any application has been submitted to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] under sub-section (1), the Board shall cause notice of the fact to be published for two consecutive weeks in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] and in local newspapers.
