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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(3)(a) in The Calcutta Improvement Act, 1911

(a)all objections in writing received from any person affected by the proposed public street [or the proposed public park] [Words inserted by W. B. Act 32 of 1955.] contemplated by such plan, and