Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 82 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

82. Authority to be a local authority.-

The fund of the Authority shall be deemed to be a local fund and the Authority shall be deemed to be a local authority within the meaning of clause (23) of section 3 of the Bengal General Clauses Act, 1899.