Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(1) in The Mahajati Sadan Act, 1949

(1)A hall to be erected within the building, Mahajati Sadan, may be used for holding public meetings and lectures to educate and enlighten the members of the public, and particularly the citizens of Calcutta, in the present day civic, municipal or other cultural and political problems as also for holding such other lectures and discourses as may be beneficial to the mental and moral outlook of the citizens of Calcutta on reasonable terms and conditions and on payment of a reasonable fee or rent therefor to cover the cost of maintenance and depreciation charges.