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 108] [Entire Act] State of West Bengal - Subsection Section 108(2) in Siliguri Municipal Corporation Act, 1990 (2)Every such application shall be heard and determined by such person or persons as may be appointed by the Mayor-in-Council in accordance with such rules as.may be prescribed.
