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 37(1)] [Section 37] [Entire Act] State of West Bengal - Subsection Section 37(1)(b) in The Calcutta Improvement Act, 1911 (b)on a written complaint by the [Commissioner] [Word substituted by W.B. Act 32 of 1955.] of the Corporation; or