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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of West Bengal - Subsection

Section 201(2) in West Bengal Municipal Corporation Act, 2006

(2)No latrine or cesspool shall be constructed or made within twenty feet of any well, lank, water-pipe or cistern or in any position where pipe, well, tank or cistern is likely to be injured or the water therein is likely to be polluted.