Section 37(1) in The Calcutta Improvement Act, 1911
(1)An official representation referred to in section 36 may be made by the Corporation -(a)of their own motion; or(b)on a written complaint by the [Commissioner] [Word substituted by W.B. Act 32 of 1955.] of the Corporation; or(c)in respect of any area comprised in a municipal ward, - on a written complaint signed by twenty-five or more residents of such ward who are liable to pay either the owners share or the occupiers share of the consolidated rate leviable under [the Calcutta Municipal Act, 1951.] [Words and figures substituted by W.B. Act 32 of 1955.]
