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 39] [Entire Act] State of West Bengal - Subsection Section 39(5) in New Town, Kolkata Development Authority Act, 2007 (5)It shall be lawful for the Development Authority to be the beneficiary of any trust created under the Charitable and Religious Trusts Act, 1920 or the Indian Trusts Act, 1882.
