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 310] [Entire Act] State of West Bengal - Subsection Section 310(4) in West Bengal Municipal Act, 1993 (4)The permission referred to in sub-section (1) may be granted or refused or granted subject to any condition which the Board of Councilors may think fit to impose in accordance with such rules as may be made in this behalf.
