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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(d) in The Calcutta Improvement Act, 1911

(d)[ no scheme shall be cancelled without giving the Corporation or the Municipality, as the case may be, an opportunity to express its views within sixty days of the receipt of the notice of the cancellation and without previous sanction of the State Government] [Clause (d) inserted by W. B. Act 32 of 1955.].