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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(1)(a) in The Howrah Improvement Act, 1956

(a)property situated in [any area within the jurisdiction of the Howrah Municipal Corporation or of any Municipality of Howrah] [Words 'and the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'the Howrah Municipality and the Bally Municipality' by W.B. Act 15 of 1995.], and