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State of West Bengal - Section

Section 51 in The Howrah Improvement Act, 1956

51. Notification of sanction to improvement scheme.

(1)Whenever the State Government sanctions any scheme submitted under section 49 it shall announce the fact by notification, and the Board shall forthwith proceed to execute the scheme.
(2)The publication of a notification under sub-section (1), in respect of any scheme, shall be conclusive evidence that the scheme has been duly framed and sanctioned.