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 2] [Entire Act] State of West Bengal - Subsection Section 2(35) in West Bengal Municipal Act, 1993 (35)[ "municipal area" means an area constituted as a municipal area under section 6,] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995, for '(35) 'municipal area' means any place in which this Act or any part thereof is in force;']
