Section 63(2) in The Calcutta Improvement Act, 1911
(2)When a plan of a proposed public street [or a proposed public park] [Inserted by W. B. Act 32 of 1955.] has been made under sub-section (1), the Board shall prepare a notice stating -(a)the fact that such plan has been made,(b)particulars of the land (shown in such plan) [comprised within the proposed public park or] [Inserted by W. B. Act 32 of 1955.] through which the proposed public street will pass.(c)the place at which the said plan and particulars may be seen at reasonable hours, and(d)the period (which shall be not less than sixty days) within which objections to the said plan may be submitted to the Board;and the Board shall thereupon -(i)cause the said notice to be published weekly for two consecutive weeks in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] and in local newspapers, and in such other manner as the Board may direct, and(ii)forward a copy of the said notice to any person whose name appears in the municipal assessment-book as being primarily liable to pay the owners share of the consolidated rate, or the rate on the annual value of holdings, as the case may be, in respect of any land included within the proposed public street [or the proposed public park] [Words inserted by W. B. Act 32 of 1955.], and(iii)forward a copy of the said notice and of the plan to which it relates to the [Commissioner of the Corporation] [Words substituted by Ben. Act 1 of 19.39 and W. B. Act 32 of 1955, respectively.] and, if any area in the neighbourhood of the Calcutta Municipality is included in such plan, to the Chairman of the local authority administering any portion of such area, and(iv)cause copies of the said notice and plan to be delivered to any applicant on payment of such fee as may by prescribed by rule made under section 138.
