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 287] [Entire Act] State of West Bengal - Subsection Section 287(4) in West Bengal Municipal Act, 1993 (4)The approved improvement scheme shall be binding on the agencies and authorities referred to in sub-section (3), and the owners, occupiers, thika tenants and other residents within the bustee or slum.
