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 35(1)] [Section 35] [Entire Act] State of West Bengal - Subsection Section 35(1)(i) in The Howrah Improvement Act, 1956 (i)the acquisition by the Board of any land or other property in the area comprised in the scheme or required for or affected by the execution of the scheme;