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 20(2)] [Section 20] [Entire Act] State of West Bengal - Subsection Section 20(2)(b) in The Calcutta Improvement Act, 1911 (b)delegate to such Committees, by specific resolution, and subject to any rules made under section 138, any of the powers or duties of the Board.