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State of West Bengal - Section

Section 533 in Kolkata Municipal Corporation Act, 1980

533. Power to acquire land and building for improvement.

- Subject to the provisions of this Act, the Corporation may acquire any and or building, whether situated in Kolkata or not, for the purpose of
(i)opening out any congested or unhealthy area or otherwise improving any portion of Kolkata: or
(ii)erecting sanitary dwellings for working and poorer people; or
(iii)executing any development plan or scheme for the benefit of persons residing in Kolkata.