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[Cites 0, Cited by 0] [Section 340] [Entire Act]

State of West Bengal - Subsection

Section 340(e) in West Bengal Municipal Act, 1993

(e)cause or suffer to drain into or upon any place set apart as aforesaid for drinking, or bathing purpose or washing clothes or cause or suffer anything to be brought thereinto or do anything whereby the water may be fouled [or corrupted; or] [Substituted by s. 16(2) ibid, w.e.f. 1.10.2006, for the words 'or corrupted'.]