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 142] [Entire Act] State of West Bengal - Subsection Section 142(3) in West Bengal Municipal Act, 1993 (3)if the load or sufficient part thereof consists of articles which are subject to speedy and natural decay or consists of livestock; such load or part thereof may forthwith be sold under the order of the Chairman. .
