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 48A] [Entire Act] State of West Bengal - Subsection Section 48A(2) in The Howrah Improvement Act, 1956 (2)The provisions of Part III of this Act shall apply, so far as may be, to the determination of the compensation payable under this section.
