Section 2(21A) in The Howrah Municipal Corporation Act, 1980
(21A)[ "nuisance" includes any act, omission, place or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing or disturbance or rest or sleep, or which is or may be dangerous to life or injurious to health or property;] [Clause (21A) inserted by W.B. Act 29 of 1990.]
