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[Cites 0, Cited by 0] [Section 184A(1)] [Section 184A] [Entire Act]

State of West Bengal - Subsection

Section 184A(1)(b) in The Howrah Improvement Act, 1956

(b)all properties, funds and dues which are vested in or realisable by the Board and the Chairman, respectively, shall vest in and be realisable by the Calcutta Metropolitan Development Authority constituted under section 3 of the Calcutta Metropolitan Development Authority Act, 1972 (hereinafter referred to as the Metropolitan Authority);