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[Cites 0, Cited by 1] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(1) in The Calcutta Improvement Act, 1911

(1)Whenever the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] sanctions an improvement scheme, it shall announce the fact by notification, and the Board shall forthwith proceed to execute the scheme.