(3)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, on the prayer of a Municipality, extend the date for [preparation and] [Inserted by s. 10(3) of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2006), w.e.f. 1.10.2006.] presentation of the financial statement of a Municipality for reasons to be recorded in writing.
