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 243] [Entire Act] State of West Bengal - Subsection Section 243(b) in The Chandernagore Municipal Corporation Act, 1990 (b)farm the stallage, rent or fee chargeable as aforesaid or any portion thereof for such period as he may think fit; and
