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 1] [Section 21] [Entire Act] State of West Bengal - Subsection Section 21(1) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947 (1)No order made in exercise of any power conferred by or under this Act shall be called in question in any Court.
