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[Cites 0, Cited by 0] [Section 251(1)] [Section 251] [Entire Act]

State of West Bengal - Subsection

Section 251(1)(b) in Kolkata Municipal Corporation Act, 1980

(b)with the consent of every owner or occupier of any land not forming part of a street, in, over or on that land, and may, from time to time, inspect, repair, alter or renew or may, at any time, remove any main so laid, whether under this section or otherwise: