Section 223 in West Bengal Municipal Corporation Act, 2006
223. Drain etc. constructed exceed or set up in premises at charge of Municipal Fund, to vest in Corporation.
- All drains and ventilation-shaft, pipes and other appliances and fittings connected with drainage works constructed, erected or set up at the charge of Municipal Fund in or upon premises not belonging to the Corporation, whether for the use of the owner or the occupier of such premises or not, shall, unless the Corporation otherwise determines, vest, and shall be deemed always to have vested, in the Corporation.
