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State of West Bengal - Section

Section 24A in The Calcutta Improvement Act, 1911

24A. [ Power of Board to determine if execution of work, etc., should be by contract] [Words and section 24A inserted & provisos substituted by W.B. Act 32 of 1955.]. - The Board may determine either generally for any class of cases or specially for any particular case whether the work should be executed or materials purchased by contract or otherwise.