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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(ii) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(ii)if by reason of anything done under this section, any person is deprived of the lawful use of any drain, the Authority shall as soon as practicable, provide for his use some other drain as effectual as one which has been discontinued, closed up or destroyed.