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State of West Bengal - Section

Section 147 in The Howrah Improvement Act, 1956

147. Publication and transmission of an abstract of the accounts.

- As soon as practicable after the receipt of the said report, the Board shall prepare an abstract of the accounts to which it relates, and shall publish such abstract by notification, and shall send a copy of the abstract to the [Mayor, the Chairmen of the Municipalities of Howarh and] [Words 'the Chairman of the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within the third brackets substituted for the words 'Chairman of the Howrah Municipality, the Chairman of the Bally Municipality and to' by W.B. Act 15 of 1995.] the State Government.