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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of West Bengal - Subsection

Section 189(1) in West Bengal Municipal Act, 1993

(1)The Board of Councilors may require any owner or owners of land or building within a municipal area to upgrade a private street within such land or building in respect of such items of work and in conformity with such standard as may be prescribed.