Section 530 in Kolkata Municipal Corporation Act, 1980
530. Submission of improvement scheme to the Corporation for approval and to the State Government for sanction.
(1)Every improvement scheme shall, as soon as may be after it has been framed, be submitted by the Municipal Commissioner for approval to the Corporation, and the Corporation may either approve the scheme without modifications or with such modifications as it may consider necessary or reject the scheme with directions to the Municipal Commissioner to have a fresh scheme framed according to such directions.(2)No improvement scheme approved by the Corporation under subsection (1) shall be valid unless it has been sanctioned by the State Government.
