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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of West Bengal - Subsection

Section 220(1)(d) in West Bengal Municipal Corporation Act, 2006

(d)if the occupier refuses to admit any officer or employee of the Corporation, duly authorised in that behalf, into the premises for the purpose of making any inspection under this Act or under any regulations relating to water-supply made under this Act, or prevents such officer or employee from making such inspection; or