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 171] [Entire Act] State of West Bengal - Subsection Section 171(3) in West Bengal Municipal Act, 1993 (3)[ Where any land or building is required to be acquired under sub-section (1) or sub-section (2), the procedure laid down in section 77 shall apply.] [Inserted by the West Bengal Act 30 of 1994. w.e.f. 13.7.1994.]
