(3)If the Board fails, for a period of six months after the receipt of any official representation made under section 38 to intimate their decision thereon 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.] or if the Board intimate 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.] their decision that it is not necessary or expedient to frame a general improvement scheme forthwith, 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 the first brackets substituted for the words 'Commissioners of the Howrah Municipality or of the Bally Municipality,' by W.B. Act 15 of 1995.] may, if they think fit, refer the matter to the State Government.
