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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(3) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(3)The State Government shall not appoint any person as the authority to hear appeals unless he is, or has been, or is qualified for appointment as, a judge of a High Court.