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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(5) in The Howrah Improvement Act, 1956

(5)The State Government may, on the ground of incapacity or misbehaviour, or for any other good and sufficient reason, cancel the appointment of any person as a member of the Tribunal after giving the person an opportunity of showing cause against the proposed action.