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 5] [Entire Act] State of West Bengal - Subsection Section 5(5) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951 (5)For the purposes of clause (a) of sub-section 3 "works" includes buildings, structures and improvements of every description.
