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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of West Bengal - Subsection

Section 220(1)(e) in West Bengal Municipal Corporation Act, 2006

(e)if the owner or the occupier of the premises wilfully or negligently injures or damages his water meter or any pipe or tap conveying water from any works of the Corporation; or