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State of West Bengal - Section

Section 66 in The Howrah Improvement Act, 1956

66.

[* * * * * * * * *] [[Section 66 omitted by W.B. Act 15 of 1995, which was as under :-'66. Application of section 65 to other Municipalities. - If section 65 be extended, by notification, under sub-section (3) of section 1, to any Municipality in the neighbourhood of the Howrah Municipality and the Bally Municipality it shall be construed as if the references therein to the Howrah Municipality and the Bally Municipality were references to the Commissioners of the former Municipality.'.]]