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 18] [Entire Act] State of West Bengal - Subsection Section 18(3) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965 (3)All regulations made under this section shall, as soon as possible after they are made, be laid before both Houses of the State Legislature.
