Section 39C(2) in The Calcutta Improvement Act, 1911
(2)In considering the scheme or schemes submitted under sub-section (1), the State Government shall have regard to the rent or rents indicated in the said scheme or schemes for accommodation to be provided for the displaced bustee-dwellers, and may, if necessary, give financial aid to the Board in order that the rent may be such as, in the opinion of theState Government, is reasonable, and also lay down the conditions for giving such aid before the scheme or schemes is or are sanctioned under section 48.
