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] [Entire Act] Bengal Presidency - Section Section 109 in Calcutta Improvement Act, 1911 109. Sanction of Board to estimates. - The Board shall consider every estimate so laid before them, and shall sanction the same, either without alteration or with such alterations as they may think fit.
