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 266H] [Entire Act] State of West Bengal - Subsection Section 266H(2) in The Chandernagore Municipal Corporation Act, 1990 (2)The views of the citizens on the said report and statement shall be recorded and considered in such manner as may be prescribed.]
