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[Cites 0, Cited by 0] [Section 137] [Entire Act]

Bengal Presidency - Subsection

Section 137(3) in Calcutta Improvement Act, 1911

(3)for fixing the charge to be made for a copy of, or extracts from, the municipal assessment-book furnished to the Chairman under section 49; and[(3a) for determining the qualifications and disqualifications of, the conditions and mode of election, selection or appointment of, an arbitrator and for regulating the proceedings of arbitrators under section 78C];