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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(2)(ii) in The Calcutta Improvement Act, 1911

(ii)[ send a copy of the notice to the Commissioner of the Corporation, to the Chairman of any Municipality constituted under the Bengal Municipality Act, 1932, to the General Manager of the Calcutta Metropolitan Water and Sanitation Authority and to the Chief Executive Officer of the Calcutta Metropolitan Development Authority within whose jurisdiction any portion of the area comprised in the scheme is situated] [Clause (ii) by W. B. Act 42 of 1983.].