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 78 in West Bengal Municipal Act, 1993

78. [***] [[Omitted by ibid, w.e.f. 13.7.1994, which stood as under :

'78. Power of Chairman to act as Collector for acquisition.- Notwithstanding anything contained in the West Bengal Land (Requisition and Acquisition) Act, 1948, the Chairman may be appointed by the State Government to perform the functions of the Collector under the said Act.'.]]