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[Cites 0, Cited by 0] [Section 171(1)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(1)(b) in West Bengal Municipal Act, 1993

(b)[require] [Substituted by the West Bengal Act 30 of 1994; w.e.f. 13.7.1994 for 'acquired'.] in relation to any land or building as aforesaid, such land or building [to be acquired] [Substituted by ibid, w.e.f. 13.7.1994 for 'required'.] as the Board of Councilors may think expedient, outside the regular line or projected regular line of the public street as aforesaid.