46. [ Transmission to Board of representation by Municipality or other local Authority.
- [The Mayor,] the Chairman of any other Municipality, the General Manager of the Calcutta Metropolitan Water and Sanitation Authority and the Chief Executive Officer of the Calcutta Metropolitan Development Authority, to whom a copy of the notice has been sent under clause (ii) of sub-section (2) of section 45 shall, within a period of sixty days from the date of receipt of the said copy, forward to the Board any representation which [the Mayor,] [Words inserted by W.B. Act 15 of 1995.] the Municipality or the Authority may think fit with regard to the scheme:Provided that any direction issued by any authority constituted under the Wes Bengal Town and Country (Planning and Development) Act, 1979 to the Board as to the improvement scheme shall be carried out by the Board.]
