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[Cites 0, Cited by 0] [Section 29A(2)] [Section 29A] [Entire Act]

State of West Bengal - Subsection

Section 29A(2)(b) in The Calcutta Improvement Act, 1911

(b)the person appointed under clause (a), may, for the purpose of taking the action directed as aforesaid, exercise any of the powers conferred on the Board by or under this Act which are specified in that behalf in the order issued under clause (a).