Section 139A(1)(c) in The Howrah Municipal Corporation Act, 1980

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State of West Bengal - Subsection

Section 139A(1)(c) in The Howrah Municipal Corporation Act, 1980

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

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State of West Bengal - Subsection

Section 139A(1)(c) in The Howrah Municipal Corporation Act, 1980