Legal Document View

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
[Cites 0, Cited by 0] [Section 500(2)] [Section 500] [Entire Act]

State of West Bengal - Subsection

Section 500(2)(b) in The Calcutta Municipal Corporation Act, 1980

(b)contravene the provisions of any notice given by the Municipal Commissioner under section 499 for the use of any such portion of any river or any place for any such purpose.