Legal Document View

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
[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of West Bengal - Subsection

Section 86(2)(b) in Siliguri Municipal Corporation Act, 1990

(b)the time within which, and the manner in which, the matter referred to in the proviso to section 79 shall be referred to the State Government;