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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(4)"prescribed authority" means any person appointed by the State Government, by notification, to perform all or any of the functions of the prescribed authority under this Act;