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 446] [Entire Act] State of West Bengal - Subsection Section 446(4) in The Calcutta Municipal Corporation Act, 1980 (4)After considering the views of the Mayor-in-Council, the State Government may, by notification, declare that the right of user in such land shall be acquired.
