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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(2)(i) in The Calcutta Improvement Act, 1911

(i)cause the said notice to be published weekly for three consecutive weeks in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] and in local newspapers, with a statement of the period within which objections will be received, and