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] [Entire Act]

State of West Bengal - Section

Section 4A in The Calcutta Improvement Act, 1911

4A. [ [(Appointment of Trustees while the Corporation is superseded.)] [Section 4A first inserted by W.B. Act 22 of 1948. It was in force upto 31.3.50. as section 1(3) of that Act was amended by W.B. Act 17 of 1949.]: - omitted by W. B. Act 52 of 1950.