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[Cites 0, Cited by 0] [Section 63(8)] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(8)(ii) in The 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.