Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(1)(b) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(b)any person empowered in this behalf by the State Government by notification (hereinafter in this section referred to as "the authorised person"), may, for the purposes of-
(i)carrying gas, water or electricity from a source of supply to the area referred to in clause (a), or
(ii)constructing any sewers or drains necessary for carrying off the working and waste liquids of an industrial process through any intervening area,