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[Cites 0, Cited by 0] [Section 176(3)] [Section 176] [Entire Act]

Bengal Presidency - Subsection

Section 176(3)(d) in Calcutta Improvement Act, 1911

(d)all the powers and duties which may, under the provisions of this or any other Act or any rule, regulation, bye-law, order or notification made thereunder, be exercised or performed by the Board, committee or the Chairman shall be exercised or performed by the Metropolitan Authority;