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State of West Bengal - Section

Section 347 in West Bengal Municipal Corporation Act, 2006

347. Rules as to construction etc. of private road etc.

- Whenever any private road is to be constructed, reconstructed, regraded, diverted, altered, or repaired, or whenever any waterway on any private road is to be provided or enlarged, the work shall be executed in accordance with such rules, in so far as they are applicable to such private road or waterway, as may be made in this behalf.