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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(2)Upon the publication of such a notification and within two months of such publication, the person or persons affected by such notification may make representations in writing to the State Government, stating the grounds of their objection to the intended declaration.