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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bengal Presidency - Subsection

Section 5(b) in Howrah Bridge Act, 1926

(b)notwithstanding anything contained in the Howrah Bridge Act, 1871, take such order with the existing bridge as the Commissioners, subject to the approval of the [State Government], consider essential in connection with the construction of the new bridge; and