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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(1)(a) in The Calcutta Improvement Act, 1911

(a)the Chairman shall not delegate his power under section 25 to make on behalf of the Board any contract involving an expenditure exceeding [five thousand rupees] [Words substituted by W.B. Act 42 of 1983.];