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[Cites 0, Cited by 0] [Section 176(3)] [Section 176] [Entire Act]

Bengal Presidency - Subsection

Section 176(3)(b) in Calcutta Improvement Act, 1911

(b)all properties, funds and dues which are vested in or realisable by the Board and the Chairman, respectively, shall vest in and be realisable by the Calcutta Metropolitan Development Authority constituted under section 3 of the Calcutta Metropolitan Development Authority Act, 1972 (hereinafter referred to as the Metropolitan Authority);