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[Cites 0, Cited by 0] [Section 62(8)] [Section 62] [Entire Act]

Bengal Presidency - Subsection

Section 62(8)(ii) in Calcutta Improvement Act, 1911

(ii)nothing in this sub-section shall relieve any person from the liability to obtain such sanction as it may be necessary to obtain under any law for the time being in force from any local authority.