Section 234(2) in Kolkata Municipal Corporation Act, 1980
(2)If any question arises under clause (b) of sub-section (1) as to whether anything is or is not practicable at a reasonable cost or as to the point or points to which pipes must be taken in order to enable houses to be connected to them at a reasonable cost or, under clause (c) thereof, as to whether a public supply can be provided at a reasonable cost, the Mayor-in-Council shall decide the question and thereupon the Municipal Commissioner shall give effect to the decision.
