Section 385H(14) in West Bengal Municipal Act, 1993
(14)The Anomaly Review Committee, after considering the draft scheme, the views of the aggrieved person, if any, and the Industrial Township Authority and after giving opportunity of hearing to both the aggrieved person, if any, and the Industrial Township Authority or even if no such objections or suggestions are received, shall make its recommendations to the Industrial Township Authority, through the Chairman, on an anomaly, hardship or inconsistency arising out of objections or suggestions received from any person or group of persons or suo motu, with regard to any of the matters mentioned in sub-section (6).
