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State of West Bengal - Section

Section 277 in The Calcutta Municipal Corporation Act, 1980

277. Corporation to provide drainage, sewerage and outfall. -

(1)The Corporation shall construct and maintain drains and sewers and provide a safe and sufficient outfall, in or outside Calcutta, for effectual drainage and proper discharge of storm-water and sewage of Calcutta in such blanner as not to cause any nuisance, whether by flooding any part of Calcutta or of the country surrounding the outfall or in any other way.
(2)If the outfall deteriorates by the decay of existing river channels or otherwise, the State Government may require the Corporation to take at the cost of the Municipal Fund such action as may be necessary to ensure a safe and sufficient outfall.