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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Bengal Presidency - Subsection

Section 78(3) in Calcutta Improvement Act, 1911

(3)If the Board [* * *] admit any such application, they shall forthwith inform the Collector; and the Collector shall thereupon stay for a period of three months all further proceedings for the acquisition of the land, [and if the Board decide to allow the application they shall proceed] to fix the sum in consideration of which the acquisition of the land may be abandoned.