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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(3) in The Howrah Improvement Act, 1956

(3)If the Board decide to allow any such application, they shall forthwith inform the Collector; and the Collector shall thereupon stay for a period of three months all further proceedings for the acquisition of the land, and the Board shall proceed to fix the sum in consideration of which the acquisition of the land may be abandoned.