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(g) in The Howrah Improvement Act, 1956 (g)"improvement scheme" means a scheme falling under any of the categories mentioned in section 33 but does not include a projected public street or a projected public park referred to in section 63;
