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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of West Bengal - Subsection

Section 164(2) in The Chandernagore Municipal Corporation Act, 1990

(2)For the purposes of enlarging, deepening or otherwise repairing or maintaining any such drain, so much of the sub-soil appertaining to the drain as may be necessary for the said purpose shall also be deemed to vest in the Corporation.