Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 58 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

58. Power to Authority to improve, discontinue drains etc. -

The power of the Authority under section 57 shall include the power to-
(a)enlarge, arch-over or otherwise improve any of its drains, or
(b)discontinue, close up or destroy any of its drains which has in its opinion become useless or unnecessary, or
(c)construct any nest dean in the place of an existing drain in any land wherein any of its drains has already been lawfully constructed, or repair or alter any drain so constructed:
Provided that-
(i)if, in the exercise of any of the powers conferred by this section, it is proposed to demolish any house-drain, a written notice shall be served upon the owner of such drain; and
(ii)if by reason of anything done under this section, any person is deprived of the lawful use of any drain, the Authority shall as soon as practicable, provide for his use some other drain as effectual as one which has been discontinued, closed up or destroyed.