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[Cites 0, Cited by 0] [Section 218(1)] [Section 218] [Entire Act]

State of West Bengal - Subsection

Section 218(1)(b) in West Bengal Municipal Corporation Act, 2006

(b)to be, or to remain, so constructed or adapted or to be so used, that the water supplied to him by the Corporation is, or is likely to be, wasted, misused or unduly consumed, or contaminated before use, or that foul air or any input matter is likely to return into any pipe belonging to, or connected with, a main belonging to the Corporation.