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 155] [Entire Act] State of West Bengal - Subsection Section 155(3) in West Bengal Municipal Act, 1993 (3)Any transfer of, or charge on, the property attached, or any interest therein, make without written permission of the Chairman, shall be void against all claims of the Municipality enforceable under the attachment.
