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[Cites 0, Cited by 0] [Section 139A] [Entire Act]

State of West Bengal - Subsection

Section 139A(2) in The Howrah Municipal Corporation Act, 1980

(2)The expenses of cutting off the connection, or turning off the water, under sub-section (1) and of restoring the same, as determined by the Mayor-in-Council, shall be paid by the owner or the occupier, as the case may be, or the premises.