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 274] [Entire Act] State of West Bengal - Subsection Section 274(2) in West Bengal Municipal Corporation Act, 2006 (2)Objections to any notice under sub-section (1) shall be received within a period of one month from the date of publication of the notice.
