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 122] [Entire Act] State of West Bengal - Subsection Section 122(a) in The Calcutta Improvement Act, 1911 (a)[ all sums (except interest) received by way of special payments for betterment fees in pursuance of section 78, 78A or 79] [Clause (a) substituted by Ben. Act 8 of 1931.];
