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 539] [Entire Act] State of West Bengal - Subsection Section 539(e) in Kolkata Municipal Corporation Act, 1980 (e)the sanction of the Mayor-in-Council or of the Corporation under the aforesaid clauses may be given either generally for any class of cases or specially for any particular case;
