Section 107(1) in The Calcutta Municipal Corporation Act, 1980
(1)Any Councillor [* * *] [Words omitted by W.B. Act 36 of 1994.] may ask for statement from the Mayor-in-Council on an urgent matter relating to the administration of the Corporation or the municipal government of Calcutta by giving a notice to the Municipal Secretary at least one hour before the commencement of the sitting on any day.
