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Bengal Presidency - Section

Section 49 in Calcutta Improvement Act, 1911

49. Notification of sanction to improvement scheme. - (1) Whenever the [State Government] sanctions an improvement scheme, it shall announce the fact by notification, and the Board shall forthwith proceed to execute the scheme.

(2)The publication of a notification under sub-section (1), in respect of any scheme, shall be conclusive evidence that the scheme has been duly framed and sanctioned.