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 63] [Entire Act] State of West Bengal - Subsection Section 63(4) in The Howrah Improvement Act, 1956 (4)If any Board apply for sanction as provided in sub-section (3), they shall simultaneously forward to the State Government a full statement of all objections and representations made to them under the said sub-section.
