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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(b) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(b)if the General Manager is satisfied that the owner is unable to bear the whole or any part of the cost of even such portion of the said works as is within seventy meters from the premises, he may, with the approval of the Board, direct that the whole or such part of the cost be paid from the fund of the Authority.