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 5] [Entire Act] State of West Bengal - Section Section 242 in The Calcutta Municipal Corporation Act, 1980 242. Corporation’s proprietary rights over sub-soil water resources. - All rights over the sub-soil water resources in Calcutta shall vest in the Corporation.
