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State of West Bengal - Section

Section 88 in The Howrah Improvement Act, 1956

88. Board to appoint persons for enforcement of processes for recovery of dues.

- The Board may direct by what authority any powers or duties incident under the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality, 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 87.Acquisition on fresh declaration.