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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(2)(iii) in The Howrah Improvement Act, 1956

(iii)a substantial error or defect in the procedure provided by the Land Acquisition Act, 1894, which may possibly have produced error or defect in the decision of the case upon the merits.