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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of West Bengal - Subsection

Section 52(d) in The Howrah Improvement Act, 1956

(d)no scheme shall be cancelled without giving the Municipality or Municipalities concerned an opportunity to express their views within sixty days of the receipt of the notice of the cancellation and without the previous sanction of the State Government.