Section 63(2)(iii) in The Calcutta Improvement Act, 1911

[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(2)(iii) in The Calcutta Improvement Act, 1911

(iii)forward a copy of the said notice and of the plan to which it relates to the [Commissioner of the Corporation] [Words substituted by Ben. Act 1 of 19.39 and W. B. Act 32 of 1955, respectively.] and, if any area in the neighbourhood of the Calcutta Municipality is included in such plan, to the Chairman of the local authority administering any portion of such area, and

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State of West Bengal - Subsection

Section 63(2)(iii) in The Calcutta Improvement Act, 1911