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State of West Bengal - Section

Section 172 in Siliguri Municipal Corporation Act, 1990

172. Maps of underground utilities.

- The Chief Executive Officer shall cause to be maintained complete survey maps, drawings and descriptions of all underground utilities in Siliguri including water-supply mains, supply pipes, sewers and connections thereto in such form and in such manner as may be prescribed and shall ensure the secrecy of the same in conformity with the provisions of the Official Secrets Act, 1923 (19 of 1923).D. Privies, urinals and bathing and washing places