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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of West Bengal - Subsection

Section 96(3) in The Howrah Improvement Act, 1956

(3)If the payment prescribed by sub-section (1) cannot be made without increasing the maximum authorised by section 124 of the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality, then that maximum may be increased to such extent as may be necessary to secure the due making of such payment.'.]]