(1)The Board shall consider every official representation made under section 38 and, if satisfied as to the correctness thereof and to the sufficiency of their resources, shall decide whether a general improvement scheme to carry such representation into effect should be framed forthwith or not, and shall forthwith intimate their decision to the [(Councillors of the Howrah Municipal Corporation or of any Municipality of Howrah,) as the case may be] [Words 'or of the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or of the Bally Municipality,' by W.B. Act 15 of 1995.],
