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 499(1)] [Section 499] [Entire Act] State of West Bengal - Subsection Section 499(1)(d) in The Calcutta Municipal Corporation Act, 1980 (d)prohibit by public notice the use by the public of any portion of any river or place not vesting in the Corporation for any such purpose;