38. Authority for making an official representation for a general improvement scheme.
(1)An official representation referred to in section 37 may be made by the [Councillors of the Howrah Municipal Corporation or of any Municipality of Howrah] [Words 'or of the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'Commissioners of the Howrah Municipality or of the Bally Municipality' by W.B. Act 15 of 1995.] -(a)of their own motion; or(b)on a written complaint by the Health Officer of the [Howrah Municipal Corporation] [Words substituted for the words 'Howrah Municipality' by W.B. Act 15 of 1995.] [or of the Bally Municipality] [Words inserted by W.B. Act 43 of 1983.]; or(c)in respect of any area comprised in a municipal ward, - on a written complaint signed by twenty-five or more residents of such ward who are liable to pay either the owner's share or the occupier's share of the consolidated rate leviable under the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality [or of the Bally Municipality] [Words inserted by W.B. Act 43 of 1983.].(2)If the [(Councillors of the Howrah Municipal Corporation or of any Municipality of Howrah,) as the case may be,] [Words 'or of the Bally Municipality, as the case may be,' first inserted by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'Commissioners of the Howrah Municipality or of the Bally Municipality,' by W.B. Act 15 of 1995.] decide not to make an official representation on any complaint made to them under clause (b) or clause (c), they shall cause a copy of such complaint to be sent to the Board, with a statement of the reasons for their decision.
