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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(1) in The Calcutta Improvement Act, 1911

(1)Committees appointed under section 20 may meet and adjourn as they think proper; but the Chairman may, whenever he thinks fit, call a special meeting of any Committee, and shall call a special meeting of any Committee upon the written request of not less than two members thereof.