Section 43(2) in The Calcutta Improvement Act, 1911
(2)The Board shall -(i)cause the said notice to be published weekly for three consecutive weeks in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] and in local newspapers, with a statement of the period within which objections will be received, and(ii)[ send a copy of the notice to the Commissioner of the Corporation, to the Chairman of any Municipality constituted under the Bengal Municipality Act, 1932, to the General Manager of the Calcutta Metropolitan Water and Sanitation Authority and to the Chief Executive Officer of the Calcutta Metropolitan Development Authority within whose jurisdiction any portion of the area comprised in the scheme is situated] [Clause (ii) by W. B. Act 42 of 1983.].
