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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of West Bengal - Subsection

Section 94(2) in New Town, Kolkata Development Authority Act, 2007

(2)The Development Authority may, by regulations, provide for safety, maintenance and use of such public hydrants or stand posts, or it may place such public hydrants or stand-poses under the charge of any person who may realize from each consumer such fee as the Development Authority may determine.