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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2)(a) in The Calcutta Improvement Act, 1911

(a)[ the Chairman - such period not exceeding three years as may be fixed by the State Government] [Clause (a) first substituted by W.B. Act 32 of 1955. Then it was again substituted by the Schedule to W.B. Act 11 of 1972.]: