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 283] [Entire Act] State of West Bengal - Subsection Section 283(5) in West Bengal Municipal Act, 1993 (5)No claim shall lie against any person for compensation for any damage necessary caused by any such entry or by the use of any force necessary for effecting such entry.
