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 171] [Entire Act] State of West Bengal - Subsection Section 171(2) in The Calcutta Improvement Act, 1911 (2)[ In either case, the court may further direct that the erection, re-erection or addition shall be demolished forthwith] [Sub-section (2) inserted by W. B. Act 32 of 1955.].
