Section 300(3) in Kolkata Municipal Corporation Act, 1980
(3)Notwithstanding the provisions of sub-section (1) or sub-section (2), any statutory authority may, subject to the provisions of the West Bengal Slum Areas (Improvement and Clearance) Act, 1972, (West Bengal Act No. 10 of 1972), construct or maintain drains and sewers and connect such drains or sewers with a municipal drain.
