Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of West Bengal - Subsection

Section 113(3) in Siliguri Municipal Corporation Act, 1990

(3)An application for review may be preferred within a fortnight to the Mayor-in-Council against any order passed by the person appointed under sub-section (2) for hearing and determination of the objection.