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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2)(a) in The Howrah Improvement Act, 1956

(a)state that the Board propose to acquire such land or to recover such betterment fee for the purpose of carrying out a general improvement scheme or a street scheme, as the case may be, and