Section 47(2) in The Calcutta Improvement Act, 1911
(2)Every application submitted under sub-section (1) shall be accompanied by -(a)a description of, and full particulars relating to, the scheme, and complete plans and estimates of the cost of executing the scheme;(b)a statement of the reasons for any modifications made in he scheme as originally framed;(c)a statement of objections (if any) received under section 43;(d)any representation received under section 44;(e)a list of the names of all persons (if any) who have dissented, under section 45, clause (b), from the proposed acquisition of their land [or from the proposed recovery of a betterment fee] [Words inserted by Ben. Act 8 of 1931.], and a statement of the reasons given for such dissent; and(f)a statement of the arrangements made or proposed by the Board for the re-housing of persons [* * * * * *] [Words omitted by W. B. Act 32 of 1955.] who are likely to be displaced by the execution of the scheme.
