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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(2)Such written objection, if any, shall be heard and disposed of by the General Manager after giving notice to the objector and the order of the General Manager thereon shall be final.