Section 385H(13) in West Bengal Municipal Act, 1993
(13)Functions of Anomaly Review Committee. - The Anomaly Review Committee, while considering any objection or suggestion of any person submitted under sub-section (9) or suo motu, in respect of an perceived anomaly, hardship or inconsistency in the draft scheme, shall direct the Industrial Township Authority to submit its views on such objection; or suggestions or the observations of the Committee, suo motu, as the case may be, within sixty days from the date of receipt of such direction.
