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 238] [Entire Act] State of West Bengal - Subsection Section 238(2) in West Bengal Municipal Act, 1993 (2)No person shall unlawfully flood, draw off, divert or take water from, any water-works belonging to, or under the control of, the Board of Councilors, or from any water-course or stream by which such water-works are supplied.
