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 184A(1)] [Section 184A] [Entire Act] State of West Bengal - Subsection Section 184A(1)(e) in The Howrah Improvement Act, 1956 (e)all legal proceedings instituted by or against the Board may be continued or enforced by or against the Metropolitan Authority;