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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(1)(c) in The Calcutta Improvement Act, 1911

(c)the place at which particulars of the scheme, a map of the area comprised in the scheme, and a statement of the land which it is proposed to acquire [and of the land in regard to which it is proposed to recover a betterment fee] [Words inserted by Ben. Act 8 of 1931.], may be seen at reasonable hours.