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 4C] [Entire Act] State of West Bengal - Subsection Section 4C(1) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975 (1)No person shall erect any building on any land within a Government Township except in accordance with the directions issued under section 4A.
