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 49] [Entire Act] State of West Bengal - Subsection Section 49(1) in Siliguri Municipal Corporation Act, 1990 (1)Any Councilor or Alderman may give notice of raising discussion on a matter of urgent public importance to the Secretary, specifying the matter to be raised.
