Section 385H(10) in West Bengal Municipal Act, 1993
(10)Constitution of Anomaly Review Committee. - The State Government shall, as soon as may be, after constitution of a Valuation Committee for an industrial township, in consultation with the respective Industrial Township Authority, appoint for such period, not exceeding one year, as the State Government may think fit, an Anomaly Review Committee for an industrial township with a view to suo motu or on receipt of objections to consider cases of hardships, anomalies and inconsistencies, if any, in respect of the draft notification published under sub-section (8):Provided that the State Government may extend the term of the Anomaly Review Committee constituted for an industrial township for a period not exceeding one year and for a further period not exceeding one year thereafter.
