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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(2) in The Calcutta Improvement Act, 1911

(2)After considering and deciding all objections (if any) received in writing before the date so specified, the Board may take over charge of such street, square or part from the owner thereof; and the same shall thereupon vest in the Board.