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 245] [Entire Act] State of West Bengal - Subsection Section 245(2) in The Howrah Municipal Corporation Act, 1980 (2)No person shall be entitled to any compensation on account of such demolition or alteration.
