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State of West Bengal - Section

Section 139 in The Howrah Improvement Act, 1956

139. Striking off irrecoverable sum.

- The Board may, for reasons to be recorded in writing, order to be struck off the books any sum due to the Board which may appear to them to be irrecoverable: provided that the prior sanction of the State Government shall be obtained if the sum exceeds two hundred and fifty rupees.