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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of West Bengal - Subsection

Section 237(2) in West Bengal Municipal Corporation Act, 2006

(2)The Commissioner shall issue a notice to the owner or the occupier of every premises having service privy, directing him to convert the service privy by connecting either with the sewerage system or into a sanitary toilet, as the case may be.