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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of West Bengal - Subsection

Section 241(3) in The Calcutta Municipal Corporation Act, 1980

(3)If payment for water delivered to any municipality or cantonment or area is not made regularly and in time, the Mayor-in-Council may, after giving twelve months' notice of its intention so to do, cut off the supply with the approval of the State Government.