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 2] [Entire Act] State of West Bengal - Subsection Section 2(2a) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951 (2a)[ "public purpose" does not include a purpose of the Union;] [Clause (2a) inserted by W.B. Act 10 of 1954.]
