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 539] [Entire Act] State of West Bengal - Subsection Section 539(g) in Kolkata Municipal Corporation Act, 1980 (g)every case of disposal of property under clause (a) and clause (b) shall be reported by the Municipal Commissioner without delay to the Mayor-in-Council and the Corporation respectively.
