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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(4) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(4)The State Government may, by like notification issued following mutatis mutandis the procedure laid down in the foregoing sub-section, add to or alter the area included in mining settlement.