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 2] [Entire Act] Bengal Presidency - Section Section 48 in Calcutta Improvement Act, 1911 48. Power to sanction or reject improvement scheme. - The [State Government] may sanction, either with or without modification, or may refuse to sanction, any improvement scheme submitted to it under section 47.
