Section 63(6) in The Calcutta Improvement Act, 1911
(6)The [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may sanction, either with or without modification, or may refuse to sanction, any plan of a proposed public street [or a proposed public park] [Words substituted by the Government of Indian (Adaptation of Indian Laws) Order, 1937.] submitted to it under sub-section (3).
