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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(1)Subject to the previous approval of the State Government, the Authority may require a local authority to perform specified functions on behalf of the Authority in connection with the collection of taxes, charges, surcharges or fees imposed under this Act.