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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of West Bengal - Subsection

Section 184(1) in The Howrah Improvement Act, 1956

(1)If in the opinion of the State Government it is necessary so to do with a view to better co-ordination and speedier execution of development work and maintenance thereof the State Government may, by an order published in the Official Gazette and mentioning therein the reason for the order, supersede the Board for such period as may be specified in the order.