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 9] [Section 1] [Entire Act] State of West Bengal - Subsection Section 1(2) in Calcutta Thika Tenancy Act 1949 (2)It extends to Calcutta as defined in clause (11) of section 3 of the Calcutta Municipal Act, 1923 (Bengal Act No. 3 of 1923) and [ xxx ] [Omitted by West Bengal Act 28 of 1969] to the Municipality of Howrah.
