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 47] [Entire Act] Bengal Presidency - Subsection Section 47(3) in Calcutta Improvement Act, 1911 (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.
