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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(2)(f) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

(f)the suspension, as far as may be necessary for the proper carrying out of the Scheme, of any rule, bye-law, regulation, notification or order made or issued under any law for the time being in force which the Legislature of the State is competent to make;