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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(1) in The Howrah Improvement Act, 1956

(1)The Board may, for the purpose of the sewage disposal scheme referred to in sub-section (1) of section 33, make plans for the proposed extension of the sewage disposal site showing by reference to the cadastral survey map or otherwise, the location, area, extent and configuration of the lands not immediately required for sewage treatment and disposal but likely to be so required in future.