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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2)(f) in The Calcutta Improvement Act, 1911

(f)a statement of the arrangements made or proposed by the Board for the re-housing of persons [* * * * * *] [Words omitted by W. B. Act 32 of 1955.] who are likely to be displaced by the execution of the scheme.