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 338] [Entire Act] State of West Bengal - Subsection Section 338(2) in West Bengal Municipal Act, 1993 (2)The Board of Councilors may farm- out the collection of such rents and fees for any period, not exceeding three years at a time, on such terms and conditions as it may think fit.
