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 186] [Entire Act] State of West Bengal - Subsection Section 186(2) in West Bengal Municipal Act, 1993 (2)Every person to whom any permission is granted under sub-section (1) shall abide by such conditions as the Board of Councilors may impose in this behalf.
