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 209] [Entire Act] State of West Bengal - Subsection Section 209(2) in Siliguri Municipal Corporation Act, 1990 (2)Objections to any such notice shall be received within a period of one month from the publication of the notice.
