Section 188(3) in Kolkata Municipal Corporation Act, 1980
(3)When an objection has been determined, the order in this behalf shall be recorded in the register maintained under sub-section (1) with the date, and a copy of the order shall be supplied within [thirty days] [Substituted by section 10 of the Calcutta Municipal Corporation (Amendment) Act, 1988 (West Bengal Act No. 21 of 1988), w.e.f. 20.2.1989 for "ten days" .] thereof [to the person filing the objection] [Substituted by section 16 of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act 13 of 1984), w.e.f. 15.5.1984, for the words "to the owner or the person liable to pay the consolidated rate" .] in such form and manner as may be prescribed.
