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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(3)Upon consideration of such representations, if any, the State Government may withdraw the notification mentioned in sub-section (1) or may, by notification, declare such area or any portion thereof to be a slum area.