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 249] [Entire Act] State of West Bengal - Subsection Section 249(2) in Kolkata Municipal Corporation Act, 1980 (2)Every such owner shall be bound to take out a tube well licence on such conditions and on payment of such annual fee as the Mayor-in-Council may from time to time determine.
