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 17(2)] [Section 17] [Entire Act] State of West Bengal - Subsection Section 17(2)(b) in The Howrah Improvement Act, 1956 (b)delegate to such Committees, by specific resolution, and subject to any rules made under section 149, any of the powers or duties of the Board.