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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(5) in The Calcutta Improvement Act, 1911

(5)The [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may, on the ground of incapacity or misbehaviour, or for any other good and sufficient reason, cancel the appointment of any person as a member of the Tribunal.