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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Bengal Presidency - Subsection

Section 50(b) in Calcutta Improvement Act, 1911

(b)if any alteration involves the acquisition, otherwise than by agreement, of any land the acquisition of which has not been sanctioned by the [State Government], the procedure prescribed in the foregoing sections of this chapter shall, so far as applicable, be followed, as if the alteration were a separate scheme;