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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of West Bengal - Subsection

Section 220(1)(f) in West Bengal Municipal Corporation Act, 2006

(f)if any pipe, tap, work or fitting connected with the supply of water to the premises be found, on examination by the Commissioner, to be out of repair to such an extent as to cause so serious a waste of water that, in the opinion of the Commissioner, immediate prevention is necessary; or