Section 4(4) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(4)Such officer of the State Government not below the rank of a Deputy Secretary as may be authorised by the State Government in this behalf shall on the date specified in the notice under clause (b) of sub-section (2) or on such date or dates thereafter as may be fixed by him, after giving a reasonable opportunity of being heard to every person or local authority who may have submitted objections or suggestions in regard to the proposed directions on or before the date specified under clause (a) of subsection (2), consider the objections and suggestions and submit a report of his decisions thereon together with the objections and suggestions to the State Government within such time as may be fixed by the State Government from time to time.
