Section 33 in The Punjab Town Improvement Act, 1922
33. Official representation.
(1)A scheme under this Act may be framed upon an official representation by the municipal committee or otherwise.(2)An official representation referred to in sub-section (1) may be made by the municipal committee -(a)on its own motion, or(b)on a written complaint by the medical officer of health, or(c)in respect of any area comprised in a municipal ward, on a written complaint signed by twenty-five or more inhabitants of such ward.(3)If the municipal committee decides not to make an official representation on any complaint made to it under clause (b) or clause (c) of sub-section (2) it shall cause a copy of such complaint to be sent to the trust, with a statement of the reasons for its decision.
