Section 45(2)(a) in The Calcutta Improvement Act, 1911

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2)(a) in The Calcutta Improvement Act, 1911

(a)state that the Board propose to acquire such and [or to recover such betterment fee] [Words inserted by Ben. Act 8 of 1931.] for the purpose of carrying out [an improvement scheme] [Substituted by W. B. Act 32 of 1955.], and

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 45(2)(a) in The Calcutta Improvement Act, 1911