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[Cites 0, Cited by 0] [Section 90B(1)] [Section 90B] [Entire Act]

State of West Bengal - Subsection

Section 90B(1)(b) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(b)all properties, funds and dues which are vested in or realisable by the Authority 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) :