Section 188(3) in The Calcutta Municipal Corporation Act, 1980
(3)When an objection has been determined, the order in this behalf shall be recorded in the register maintained under sub-section (1) with the date, and a copy of the order shall be supplied within [thirty days] [Words substituted by W.B. Act 21 of 1988.] thereof [to the person filing the objection] [Words substituted by W.B. Act 13 of 1984.] in such form and manner as may be prescribed.
