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[Cites 0, Cited by 1] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(4) in The Calcutta Improvement Act, 1911

(4)If the Board apply for sanction as provided in sub-section (3) they shall simultaneously forward to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] a full statement of all objections and representations made to them under the said subsection.