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State of West Bengal - Section

Section 3 in The Calcutta Improvement Act, 1911

3. Creation and incorporation of Board. -

The duty of carrying out the provisions of this Act shall, subject to the conditions and limitations hereinafter contained, be vested in a Board, to be called, "The Trustees for the Improvement of Calcutta"; and such Board shall be a body corporate and have perpetual succession and a common seal, and shall by the said name sue and be sued.