Section 171(8)(a) in The Calcutta Municipal Corporation Act, 1980

[Cites 0, Cited by 0] [Section 171(8)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(8)(a) in The Calcutta Municipal Corporation Act, 1980

(a)land owned by or belonging to-

(i)the Board of Trustees for the Improvement of Calcutta, constituted under the Calcutta Improvement Act, 1911, or

(ii)the Calcutta Metropolitan Development Authority, constituted under the Calcutta Metropolitan Development Authority Act, 1972, or

(iii)the West Bengal Housing Board, constituted under the West Bengal Housing Board Act, 1972, or

(iv)the West Bengal Industrial Infrastructure Development Corporation, established under the West Bengal Industrial Infrastructure Development Corporation Act, 1974, or

(v)such other statutory body as may be notified by the State Government in this behalf from time to time, for the purposes of development schemes in accordance with the published or approved plans but not put to such use,

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State of West Bengal - Subsection

Section 171(8)(a) in The Calcutta Municipal Corporation Act, 1980