Legal Document View

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
[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of West Bengal - Subsection

Section 81(2)(b) in The Calcutta Improvement Act, 1911

(b)shall offer to the said person, or his heirs, executors or administrators, a prior right to take on lease or to purchase such land, at a rate to be fixed by the Board, if the Board consider that such a right can be given without [prejudice to public interest or] [Inserted by W.B. Act 32 of 1955.] detriment to the carrying out of the purposes of this Act.