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 258] [Entire Act] State of West Bengal - Subsection Section 258(b) in West Bengal Municipal Act, 1993 (b)the power of the Board of Councilors or the State Government in the matter of sanction to such plans and estimates and responsibilities for financing and execution;
