Section 605(1) in Kolkata Municipal Corporation Act, 1980
(1)If the State Government is, at any time, of opinion that any regulation made by the Corporation under this Act should be cancelled or modified either wholly or in part, it shall cause the reasons of such opinion to be communicated to the Corporation. and ,,hall" appoint a reasonable period within which the Corporation may make such representation with regard thereto as it may think fit.
