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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(2) in The West Bengal Housing Board Act, 1972

(2)The Board shall give to the person or persons so appointed all facilities for the proper conduct of the inquiries and shall produce before the person or persons any document, account or information in the possession of the Board, which such person or persons demand for the purposes of the inquiries.