Section 27A(8) in Kolkata Municipal Corporation Act, 1980
(8)In the case of non-acceptance or partial acceptance or acceptance in a modified form of any recommendation of the Vigilance Authority by the Corporation, [the Corporation shall refer the matter to the State Government for decision, and the decision of the State Government thereon shall be final.] [Substituted by section 7 of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.]
