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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(1) in The West Bengal Housing Board Act, 1972

(1)Where in the opinion of the Board, circumstances of extreme urgency have arisen it shall be lawful for the Board to make in any year, -
(a)recurring expenditure not exceeding fifty thousand rupees, and
(b)non-recurring expenditure not exceeding two lakhs of rupees.