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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(2)If such repairs are not effected within the time specified in the said notice the General Manager may cause such repairs to be made in order to stop wastage. The cost of such repairs shall be recovered from the owner of the premises as an arrear of water-charge.