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 1] [Section 49] [Entire Act] State of West Bengal - Subsection Section 49(3) in The Howrah Improvement Act, 1956 (3)When any application has been submitted to the State Government under sub-section (1), the Board shall cause notice of the fact to be published for two consecutive weeks in the Official Gazette and in local newspapers.
