Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 217] [Entire Act] State of West Bengal - Subsection Section 217(e) in Siliguri Municipal Corporation Act, 1990 (e)that the building or the work would be an encroachment on Government land or land vested in the Corporation;
