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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982

(2)The approval of the majority of the members of the authority present at a meeting of the authority shall be deemed to be the approval of the authority within the meaning of sub-section (3) of section 6 of the Act.