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[Cites 0, Cited by 0] [Section 166(4)] [Section 166] [Entire Act]

State of West Bengal - Subsection

Section 166(4)(a) in West Bengal Municipal (Building) Rules, 2007

(a)A private bridge must be constructed as and where necessary to the satisfaction of the Municipality so as to leave sufficient waterway to pass the maximum discharge of the channel spanned by the bridge.