Legal Document View

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
[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of West Bengal - Subsection

Section 275(1)(iii) in The Calcutta Municipal Corporation Act, 1980

(iii)in any case referred to in clause (f) or clause (i), the Municipal Commissioner may carry out necessary repair to pipes, taps, works, or fitting and recover the expenses thereof from the owner or the occupier of the premises.