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 180(2)] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(2)(vii) in The Calcutta Municipal Corporation Act, 1980

(vii)[ when any land or building, or portion thereof, is sold or otherwise transferred by the State Government or the Corporation or any statutory body mentioned in clause (a) of sub-section (8) of section 171 ;] [Clauses (vii) and (vill) substituted by W.B. Act 13 of 1984.]