Section 63(2)(iii) in The Howrah Improvement Act, 1956

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State of West Bengal - Subsection

Section 63(2)(iii) in The Howrah Improvement Act, 1956

(iii)forward a copy of the said notice and of the plan to which it relates to the [Mayor, the Chairman of any Municipality of Howrah] [Words ',to the Chairman of the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'Chairman of the Howrah Municipality, to the Chairman of the Bally Municipality' by W.B. Act 15 of 1995.] and, if any area in the [(neighbourhood of the Howrah Municipal Corporation and of any Municipality of Howrah) is] [Words 'Howrah Municipality and of the Bally Municipality is' first substituted for the words 'Howrah Municipality is' by W.B. Act 43 of 1983, then the words within first brackets substituted for the words 'neighbourhood of the Howrah Municipality and of the Bally Municipality' by W.B. Act 15 of 1995.] included in such plan, to the Chairman of the local authority administering any portion of such area, and

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State of West Bengal - Subsection

Section 63(2)(iii) in The Howrah Improvement Act, 1956