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 330] [Entire Act] State of West Bengal - Subsection Section 330(3) in Kolkata Municipal Corporation Act, 1980 (3)The Municipal Commissioner shall make adequate provisions for preventing receptacles, depots, places. vehicles and vessels referred to in this Chapter from becoming sources of nuisance.
