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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of West Bengal - Subsection

Section 197(1) in West Bengal Municipal Corporation Act, 2006

(1)The Commissioner may fix hydrants on water mains (other than trunk mains) at such places as may be most convenient for affording a supply of water for extinguishing any fire which may break out, and may keep such hydrants in good order and may replace every such hydrant from time to time.