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 530] [Entire Act] State of West Bengal - Subsection Section 530(2) in The Calcutta Municipal Corporation Act, 1980 (2)No improvement scheme approved by the Corporation under subsection (1) shall be valid unless it has been sanctioned by the State Government.
