Section 26(3) in The West Bengal Housing Board Act, 1972
(3)Subject to such rules as may be made in this behalf the Board may, form time to time, [* * * * *] [Words 'and for any particular area,' omitted by W.B. Act 35 of 1973.] appoint one or more committees, or invest any local or other authority for the purpose of discharging such duties or performing such functions as it may delegate to them and any such Committee or local or other authority may discharge such duties or perform such functions [accordingly] [Word Substituted for the words 'with due regard to the circumstances and requirements of that particular area' by W.B. Act 35 of 1973.].
