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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(7) in West Bengal Town and Country (Planning and Development) Act, 1979

(7)If any Assessor is removed or dies or refuses or neglects to act or becomes incapable of acting, the Chairman shall appoint forthwith a fit and proper person to take the place of such Assessor.