Section 13(3) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(3)The prescribed authority, after considering any objection or suggestion relating to the Scheme referred to in sub-section (1) and received within thirty days from the date of publication of the Scheme and after making such modification in the Scheme as it thinks fit, shall, not later than twenty-four months from the date of publication of the Scheme, sanction it, subject to the approval of the State Government, by notification and by such other means as are calculated to bring it to the notice of all persons concerned.
