Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(4) in The Howrah Improvement Act, 1956

(4)When the State Government sanctions with or without modification a proposed extension of the sewage disposal site it shall announce the fact by notification.The publication of such notification shall be conclusive evidence that the plan has been duly made and sanctioned and the proposed extension of the sewage disposal site to which such notification refers shall be deemed to be a projected sewage disposal site.