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 8] [Entire Act] State of West Bengal - Subsection Section 8(2) in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980 (2)The Hotel Authority shall not, without the prior approval of the State Government, dispose of any immovable property belonging to that Authority.
