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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(1)(b) in The West Bengal Panchayat Act, 1973

(b)all public channels, water courses, springs, tanks, ghats, reservoirs, cisterns, wells, aqueducts, conduits, tunnels, pipes, pumps and other water-works, whether made, laid or erected at the cost of the Gram Panchayat or otherwise, and all bridges, buildings, engines, works, materials and things connected therewith or appertaining thereto and also any adjacent land (not being private property) appertaining to any public tank: