Section 38(4)(a) in The Calcutta Improvement Act, 1911

[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(4)(a) in The Calcutta Improvement Act, 1911

(a)if it considers that the Board ought, under all the circumstances, to have passed a decision within the period mentioned in sub-section (3), shall direct the Board to pass a decision within such further period as the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may think reasonable, or

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State of West Bengal - Subsection

Section 38(4)(a) in The Calcutta Improvement Act, 1911