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[Cites 0, Cited by 0] [Section 234(1)] [Section 234] [Entire Act]

State of West Bengal - Subsection

Section 234(1)(c) in The Calcutta Municipal Corporation Act, 1980

(c)for providing, as far as possible, a supply of wholesome water otherwise than in pipes to every part of Calcutta in which there are houses, for domestic purposes of the occupants thereof and to which it is not practicable to provide a supply in pipes at a reasonable cost and in which danger to health arises from the insufficiency or unwholesomeness of the existing supply and a public supply is required and can be provided at a reasonable cost, and for securing that such supply is available within a reasonable distance of every house in that part.