Section 604 in The Calcutta Municipal Corporation Act, 1980
604. Regulations to be subject to approval of State Government. -
(1)No regulation made by the Corporation under this Act shall have any validity unless and until it is approved by the State Government.(2)Before approving any such regulation, the State Government may modify it.[* * * * *] [Proviso to Sub-section (2) omitted by W.B. Act 6 of 1996.]
