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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of West Bengal - Subsection

Section 233(5) in The Chandernagore Municipal Corporation Act, 1990

(5)The Corporation shall provide or appoint in proper and convenient situations public receptacles, depots and places for the temporary deposit of solid wastes including rubbish, carcasses and other offensive matters.