79A. [ Board to appoint persons for enforcement of processes for recovery of dues] [Section 79A inserted by Ben. Act 8 of 1931.]. - The Board may direct by what authority any powers or duties incident under [the Calcutta Municipal Act, 1951] [Substituted By W. B. Act 32 of 1955.], to the enforcement of any process for the recovery of the consolidated rate shall be exercised and performed when that process is employed under section 79.
[Acquisition on fresh declaration.] [Sub-heading and section 80 substituted by Ben. Act 8 of 1931.]
