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 76] [Entire Act] State of West Bengal - Subsection Section 76(1) in West Bengal Municipal Act, 1993 (1)The Board of Councilors may, on such terms and conditions as may be approved by it, acquire by agreement-(a)any immovable property,(b)any easement affecting immovable property.
