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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of West Bengal - Subsection

Section 184(2)(c) in The Howrah Improvement Act, 1956

(c)for the purpose of completing the execution of any scheme, sanctioned under this Act, which has not been fully executed by the Board, and of realizing properties, funds and dues referred to in clause (a), the functions of the Board and the Chairman under this Act shall be discharged by the Chairman of the Howrah Municipality; and