Section 139A(1)(d) in The Howrah Municipal Corporation Act, 1980

[Cites 0, Cited by 0] [Section 139A(1)] [Section 139A] [Entire Act]

State of West Bengal - Subsection

Section 139A(1)(d) in The Howrah Municipal Corporation Act, 1980

(d)any pipe, tap, works or fittings connected with the supply of water to the premises be found, on examination by any officer of the Corporation duly authorised in this behalf, to be out of repairs to such extent as may cause so serious a waste or contamination of water that, in the opinion of the Commissioner, immediate prevention is necessary; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 139A(1)(d) in The Howrah Municipal Corporation Act, 1980