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 184A] [Entire Act] State of West Bengal - Subsection Section 184A(2) in The Calcutta Metropolitan Development Authority Act, 1972 (2)The State Government shall, before the expiration of the period of supersession, reconstitute the Board in accordance with the provisions of this Act.
