Section 38(3) in The Calcutta Improvement Act, 1911
(3)If the Board fail, for a period of twelve months after the receipt of any official representation made under section 37 to intimate their decision thereon to the Corporation,or if the Board intimate to the Corporation their decision that it is not necessary or expedient to frame a general improvement scheme forthwith, the Corporation may, if they think fit, refer the matter to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.].
