Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 243(2)] [Section 243] [Entire Act] State of West Bengal - Subsection Section 243(2)(vi) in The Calcutta Municipal Corporation Act, 1980 (vi)to regulate drilling of tubewells, public or private, and to control withdrawal of underground water;