Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 318] [Entire Act] State of West Bengal - Subsection Section 318(h) in The Calcutta Municipal Corporation Act, 1980 (h)make any encroachment upon or in any way injure or cause or permit to be injured any drain, cesspool, housegully, privy, latrine, or urinal, or bathing or washing place; or
