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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2) in The Howrah Improvement Act, 1956

(2)The salary and house-rent and conveyance allowance (if any) of any person appointed to act as Chairman shall be fixed by the State Government [* * * * * *] [Words and figure 'subject to the provisions of section 7' omitted by W.B. Act 15 of 1995.]