37. Authority for making an official representation for a General Improvement Scheme. - (1) An official representation referred to in section 36 may be made by the Corporation -
(a)of their own motion; or(b)on a written complaint by the [Commissioner] of the Corporation; or(c)in respect of any area comprised in a municipal ward, - on a written complaint signed by twenty-five or more residents of such ward who are liable to pay either the owner’s share or the occupier’s share of the consolidated rate leviable under [the Calcutta Municipal Act, 1951.](2)If the Corporation decide not to make an official representation on any complaint made to them under clause (b) or clause (c), they shall cause a copy of such complaint to be sent to the Board, with a statement of the reasons for their decision.
