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] [Entire Act] State of West Bengal - Section Section 12 in The West Bengal Restriction on Construction in Unsafe Areas Act, 1979 12. Revision of order by the State Government in certain cases. - The State Government may, of its own motion or otherwise, revise an order made by a District Magistrate under the provisions of this Act.
