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

State of West Bengal - Subsection

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

(d)if the owner or occupier of the premises willfully or negligently injures or damages the meter or any pipe or tap conveying water from any works of the Authority;