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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Bengal Presidency - Subsection

Section 148(2) in Calcutta Improvement Act, 1911

(2)Any ratepayer or inhabitant of the area affected by such draft may, if he objects to the draft, submit his objection in writing to the [State Government] within six weeks from its publication, and the [State Government] shall take such objection into consideration.Facilities for movement of the population.