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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(6) in The Calcutta Municipal Corporation Act, 1980

(6)A Borough Committee shall, subject to the general supervision and control of the Mayor-in-Council, discharge, within the local limits of the borough, the functions of the Corporation relating to provision of supply pipes and sewerage and drainage connections to premises, removal of accumulated water on streets or public places due to rain or otherwise, collection and removal of solid wastes, disinfection, provision of health immunization services and bustee services, provision of lighting, repair of category IV, category V and category VI roads, maintenance of parks, drains and gulleys, and such other functions as the Corporation may, from time to time, determine by regulations.