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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(1) in The Calcutta Improvement Act, 1911

(1)The Board shall consider every official representation made under section 37, and, if satisfied as to the truth thereof and to the sufficiency of their resources, shall decide whether a general improvement scheme to carry such representation into effect should be framed forthwith or not, and shall forthwith intimate their decision to the Corporation.