Section 356 in West Bengal Municipal Corporation Act, 2006
356. Execution of work in combination.
- If it appears to the Commissioner that lands or buildings belonging to two or more owners may be protected by the execution of works more economically or advantageously in combination than separately, the Commissioner may cause such works or any of them to be executed, maintained and kept in repairs, and the expenses thereby incurred shall be recovered from the said owners in such proportions as the Commissioner may direct.
