Section 78(3) in The Calcutta Improvement Act, 1911
(3)If the Board [* * *] [Words omitted and words substituted by W. B. Act 32 of 1955.] admit any such application, they shall forthwith inform the Collector; and the Collector shall thereupon stay for a period of three months all further proceedings for the acquisition of the land, [and if the Board decide to allow the application they shall proceed] [Words omitted and words substituted by W. B. Act 32 of 1955.] to fix the sum in consideration of which the acquisition of the land may be abandoned.
