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 167] [Entire Act] State of West Bengal - Subsection Section 167(1) in The Calcutta Municipal Corporation Act, 1980 (1)Any cost allowed by the Court under clause (a) of section 165 shall be paid out of the Municipal Fund within such period as the State Government may fix in this behalf.
