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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of West Bengal - Subsection

Section 91(2)(a) in The Howrah Municipal Corporation Act, 1980

(a)shall be made by the Commissioner or, if the State Government so directs, by the Central Valuation Board established under the West Bengal Central Valuation Board Act, 1978,