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 217] [Entire Act] State of West Bengal - Subsection Section 217(a) in Siliguri Municipal Corporation Act, 1990 (a)that the approval of the building site has not been obtained as required under the provisions of this Act and the rules and the bye-laws made thereunder;
