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 7] [Entire Act] State of West Bengal - Subsection Section 7(3) in The Howrah Improvement Act, 1956 (3)The State Government may, if it thinks fit, direct the payment to the Chairman of a house-rent and conveyance allowance, not exceeding three hundred rupees per mensem, in addition to his salary.
