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 96] [Entire Act] State of West Bengal - Subsection Section 96(2) in The Howrah Improvement Act, 1956 (2)The payments prescribed by sub-section (1) shall be made in priority to all other payments due form the Howrah Municipality, except those referred to in section 107 of the Bengal Municipal Act, 1932.
