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(8AAA) in The Howrah Municipal Corporation Act, 1980 (8AAA)[ "Draft Development Plan" means the Draft Development Plan prepared under section 228;] [Clauses (8AA) and (8AAA) inserted by W.B. Act 11 of 1999.]
