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State of West Bengal - Section

Section 322 in West Bengal Municipal Act, 1993

322. Power to execute work in combination.

- If it appears to the Board of Councilors that lands or buildings belonging to two or more owners may be protected by the execution of works more economically or advantageously in combination than separately, the Board of Councilors may cause such works or any of them to be executed. maintained and kept in repairs; and the expenses thereby incurred shall be recovered from the said owners in such proportion as the Board of Councilors may direct.