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

State of West Bengal - Subsection

Section 52(2) in The West Bengal Housing Board Act, 1972

(2)If in the opinion of the State Government the Board fails or neglects to perform such duty within the period so fixed for its performance, it shall be lawful for the State Government, to supersede and reconstitute the Board in the manner as may be prescribed.