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 16] [Entire Act] State of West Bengal - Subsection Section 16(c) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981 (c)any land which is required for carrying out any of the provisions of the Calcutta Improvement Act, 1911.
