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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(2) in The Howrah Improvement Act, 1956

(2)The exercise or discharge by [the Chief Executive Officer] [Words substituted for the words 'any officer' by W.B. Act 15 of 1995.] of any powers, duties or functions delegated to him under sub-section (1) shall be subject to such conditions and limitations (if any) as may be prescribed in the said order, and also to control and revision by the Chairman.