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State of West Bengal - Section

Section 75 in The Howrah Improvement Act, 1956

75. Power to make rules for Tribunal.

(1)The President of the Tribunal may, from time to time, with the previous sanction of the State Government, make rules, not repugnant to the Code of Civil Procedure, 1908, for the conduct of business by the Tribunal.
(2)All such rules shall be published by notification.