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 119] [Entire Act] State of West Bengal - Subsection Section 119(2) in The Howrah Improvement Act, 1956 (2)If any estimate is so returned to the Board, they shall forthwith proceed to amend it, and shall resubmit the estimate, as amended, to the State Government, who may then approve it.
