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 79(2)] [Section 79] [Entire Act] State of West Bengal - Subsection Section 79(2)(b) in The Howrah Improvement Act, 1956 (b)is made by all persons who have interests in the land greater than a lease for years having seven years to run.