(2)If the Board decide that it is not necessary or expedient to frame a general improvement scheme forthwith, they shall inform 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.] of the reasons for their decision.
