Section 47(1) in The Calcutta Improvement Act, 1911
(1)After the expiry of the periods respectively prescribed under section 43, clause (i), and by section 44 and section 45, clause (b), in respect of any improvement scheme, the Board shall consider any objection, representation and statement of dissent received thereunder, and, after hearing all persons making any such objection, representation or dissent who may desire to be heard, the Board may either abandon the scheme of apply to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] for sanction to the scheme, with such modifications (if any) as the Board may consider necessary.
