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 221] [Entire Act] State of West Bengal - Subsection Section 221(2) in West Bengal Municipal Act, 1993 (2)An appeal against an order made by the Board of Councilors under this section shall lie with the Municipal Appellate Tribunal constituted under this Act.
