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 3] [Entire Act] State of West Bengal - Subsection Section 3(2) in Waste Lands (Requisitioning and Utilisation) Act, 1952 (2)Public notice of the substance of any notification as aforesaid shall be given locally by beat of drum and in such other manner as may be prescribed.
