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 2(43)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(43)(e) in The Chandernagore Municipal Corporation Act, 1990

(e)any person who is liable to pay to the owner damages for the use and occupation of any [land or building; and] [Words substituted by West Bengal Act 5 of 1994.]