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[Cites 0, Cited by 0] [Section 184A(2)] [Section 184A] [Entire Act]

State of West Bengal - Subsection

Section 184A(2)(a) in The Howrah Improvement Act, 1956

(a)all properties, funds and dues which are vested in or realizable by the Board and the Chairman, respectively, shall vest in and be realizable by the Commissioners of the Howrah Municipality;