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 1] [Entire Act] Bengal Presidency - Subsection Section 1(3) in The Eastern Bengal And Assam Disorderly Houses Act, 1907 (3)The State Government may, by notification in the Official Gazette, extend it to any specified local area not being a municipality.
