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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(g) in The Calcutta Municipal Corporation Act, 1980

(g)the acquisition of movable or immovable property for any of the purposes hereinbefore mentioned, including payment of the cost of investigations and surveys or examinations in relation thereto for the construction or adaptation of buildings necessary for such purposes;