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 52] [Entire Act] State of West Bengal - Subsection Section 52(a) in The Howrah Improvement Act, 1956 (a)if any alteration is estimated to increase the estimated net cost of executing a scheme by more than five per centum of such cost, such alteration shall not be made without the previous sanction of the State Government;
