Section 29A(3) in The Calcutta Improvement Act, 1911
(3)The State Government may, after consideration of any representation which may be made by the Board by written order, annul or omit from the records any proceeding of the Board which it considers not to be in conformity with this Act or any rules made thereunder or with any other law, and may do all things necessary to secure such conformity.Officers and Servants.
