Section 385H(9) in West Bengal Municipal Act, 1993
(9)Any person or group of persons may, whose interest is likely to be affected thereby, within sixty days from the date of publication of the draft notification under sub-section (8), submit his objections or suggestions, if any, in writing or in such other manner as may be specified in the said draft notification, to the Chairman of the Industrial Township Authority, which shall be forwarded to be considered by an Anomaly Review Committee to be constituted for such industrial township in the manner contained hereinafter.
