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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2) in The Howrah Improvement Act, 1956

(2)If the Board are satisfied on receipt of such report or otherwise that the condition of the bustee is as mentioned in sub-section (1), they may pass a resolution to that effect and shall then proceed to frame a scheme for the improvement of such area.