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[Cites 0, Cited by 0] [Section 626] [Entire Act]

State of West Bengal - Subsection

Section 626(3) in The Calcutta Municipal Corporation Act, 1980

(3)The State Government may issue such orders as it may consider necessary to give effect to the inclusion or the exclusion of any area within or from the limits of Calcutta, as the case may be, under section 625 or to any matter incidental or ancillary to such inclusion or exclusion.B. Special provisions as to land and buildings in Hastings.