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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2)(c) in The West Bengal Evacuee Property Act, 1951

(c)that he, in the opinion of the State Government, is incompetent, or incapable of or unfit to perform the duties of his office on account of physical or mental infirmity ;