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[Cites 0, Cited by 0] [Section 184A(1)] [Section 184A] [Entire Act]

State of West Bengal - Subsection

Section 184A(1)(d) in The Howrah Improvement Act, 1956

(d)all the powers and duties which may, under the provisions of this or any other Act or any rule, regulation, bye-law, order or notification made thereunder, be exercised or performed by the Board, committee or the Chairman shall be exercised or performed by the Metropolitan Authority;