Section 63(3) in The Calcutta Improvement Act, 1911
(3)On or after a date (not being less than sixty days from the date of the first publication of the notice) to be appointed by the Board in this behalf, the Board shall consider -(a)all objections in writing received from any person affected by the proposed public street [or the proposed public park] [Words inserted by W. B. Act 32 of 1955.] contemplated by such plan, and(b)any representation in regard to such street [or public park] [Words inserted by W. B. Act 32 of 1955.] made to the Board by the Corporation or the aforesaid local authority;and the Board may thereupon either withdraw the plan or apply to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] for sanction thereto with such modification (if any) as the Board may consider necessary.
