Section 148(2) in The Calcutta Improvement Act, 1911
(2)Any ratepayer or inhabitant of the area affected by such draft may, if he objects to the draft, submit his objection in writing to the [State Government] [Substituted by the Adaptation of Laws Order, 1950.] within six weeks from its publication, and the [State Government] [Substituted by the Adaptation of Laws Order, 1950.] shall take such objection into consideration.Facilities for movement of the population.
