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[Cites 0, Cited by 0] [Section 239(1)] [Section 239] [Entire Act]

State of West Bengal - Subsection

Section 239(1)(b) in West Bengal Municipal Act, 1993

(b)If, after receipt of a written notice from the Chairman requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or permit the same to be used in contravention of the provisions of this Act or the rules or the regulations made thereunder; or