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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of West Bengal - Subsection

Section 261(1) in West Bengal Municipal Act, 1993

(1)The Municipality shall provide or appoint in proper and convenient situations public receptacles, depots and places for the temporary deposit of -
(a)rubbish,
(b)offensive matter;
(c)trade refuse;
(d)carcasses of dead animals;
(e)excrementitious and polluted matter.