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State of West Bengal - Section

Section 39A in The Calcutta Improvement Act, 1911

39A. [ Housing Accommodation Scheme] [Sections 39A, 39B and inserted by W. B. Act 32 of 1955.]. - Whenever the Board are of opinion that it is expedient and for the public advantage to provide housing accommodation for any class of persons in any area to which this Act applies, the Board may frame a scheme to be called a housing accommodation scheme, for the aforesaid purpose.