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 210] [Entire Act] State of West Bengal - Subsection Section 210(e) in West Bengal Municipal Act, 1993 (e)that the building or the work would be an encroachment of Government land or land vested in the Municipality;
