Legal Document View

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
[Cites 0, Cited by 0] [Section 280A(1)] [Section 280A] [Entire Act]

State of West Bengal - Subsection

Section 280A(1)(b) in West Bengal Municipal Corporation Act, 2006

(b)to show cause, within such period as may be stated in the notice, why such alterations should not be made.