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 77] [Entire Act] State of West Bengal - Subsection Section 77(5) in The Howrah Improvement Act, 1956 (5)The Court of the District Judge, Howrah, shall, on application, execute any order passed by the High Court on appeal under this Act as if it were a decree of that Court.
