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 35(2)] [Section 35] [Entire Act] State of West Bengal - Subsection Section 35(2)(k) in Bengal Agricultural and Sanitary Improvement Act, 1920 (k)prescribing the conditions subject to which lands and works shall vest in a local authority, or person under section 29;(I)for the maintenance of works under section 30;