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 62] [Entire Act] Bengal Presidency - Subsection Section 62(6) in Calcutta Improvement Act, 1911 (6)The [State Government] may sanction, either with or without modification, or may refuse to sanction, any plan of a proposed public street [or a proposed public park] submitted to it under sub-section (3).
