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 57] [Entire Act] State of West Bengal - Subsection Section 57(1) in The Calcutta Improvement Act, 1911 (1)[Sections 350, 351, 362 and clause (c) of section 361 of the Calcutta Municipal Act, 1951] [Substituted by W.B. Act 32 of 1955.] shall not apply to any street which is vested in the Board.
