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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of West Bengal - Subsection

Section 177(c) in Siliguri Municipal Corporation Act, 1990

(c)substitute, notwithstanding the provisions contained in section 175, any service privy or service urinal accommodation by connected privy or connected urinal accommodation where there is underground sewerage system, and by septic-tank privy or septic-tank urinal accommodation where there is no underground sewerage system,