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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(1)(c) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(c)if the owner or occupier refuses to admit any officer or servant of the Authority duly authorised in that behalf into the premises for the purpose of making any inspection relating to water supply, or prevents such officer or servant from making such inspection.