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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

State of West Bengal - Subsection

Section 125(1)(c) in The Calcutta Improvement Act, 1911

(c)paying the cost (if any) of maintaining a separate establishment for the collection of the rents and other proceeds of land vested in the Board;
(ci)[ paying of cost of holding or participating in conferences or exhibitions relating to urban improvements] [Clause (ci) substituted by W. B. Act 32 of 1955.];
(cc)[ paying the fees prescribed for arbitrators under section 78D] [Clause (cc) substituted by Ben. Act 8 of 1931.];