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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(6) in West Bengal Town and Country (Planning and Development) Act, 1979

(6)The State Government may, if it thinks fit, remove for incompetence or misconduct or for any other good and sufficient reasons, any Assessor appointed under sub-section (4).