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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2)(d) in The Howrah Improvement Act, 1956

(d)he is a salaried servant of the Government, and if his continuance in officer as a Trustee is in the opinion of the State Government undesirable, or