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 63(2)] [Section 63] [Entire Act] State of West Bengal - Subsection Section 63(2)(iv) in The Calcutta Improvement Act, 1911 (iv)cause copies of the said notice and plan to be delivered to any applicant on payment of such fee as may by prescribed by rule made under section 138.