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] [Entire Act] State of West Bengal - Section Section 118 in The Howrah Improvement Act, 1956 118. Sanction of Board to estimates. - The Board shall consider, every estimate so laid before them, and shall sanction the same, either without alteration or with such alterations, as they may think fit.
