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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(3)(b) in The Howrah Improvement Act, 1956

(b)any representation in regard to such plan made to the Board by the [Howrah Municipal Corporation or any Municipality of Howrah] [Words 'or the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'Commissioners of the Howrah Municipality or of the Bally Municipality' by W. B. Act 15 of 1995.] or the aforesaid local authority,