78. State Government may appoint the Tribunal for Calcutta to be the Tribunal for Howrah.
- Notwithstanding anything contained in sections 69, 71 and 72, the State Government may, by notification, direct that the Tribunal constituted under section 70 of the Calcutta Improvement Act, 1911, for performing the functions of the Court in reference to the acquisition of land for the Board of Trustees for the Improvement of Calcutta shall in addition to the duties assigned to it under the said Act, perform the functions of the Court, in reference to the acquisition of land for the Board of Trustees for the Improvement of Howrah; and thereupon all references to the Tribunal in this Act shall be construed as references to the said Tribunal as if the said Tribunal were constituted under section 69 of this Act.Abandonment of acquisition
