Legal Document View

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
[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(2)(f) in The Howrah Improvement Act, 1956

(f)a statement of the arrangements made or proposed by the Board for the re-housing of persons who are likely to be displaced by the execution of the scheme.