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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(1)(ii) in The Howrah Improvement Act, 1956

(ii)the occupier (who need not be named) of each premises or holding, entered in the municipal assessment-book, which the Board propose to acquire in executing the scheme.