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 200] [Entire Act] State of West Bengal - Subsection Section 200(7) in West Bengal Municipal Act, 1993 (7)Where an appeal is preferred under sub-section (6), the Board of Councilors may stay the enforcement of the order made by the Chairman under sub-section (5) on such terms and for such period as it may think fit.
