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 23A] [Entire Act] State of West Bengal - Subsection Section 23A(b) in West Bengal Land Reforms Act, 1955 (b)land used as public roads, burial grounds, places of worship, burning ghat or for such other public purposes as may be prescribed; and
