Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 253] [Entire Act] State of West Bengal - Subsection Section 253(5) in The Calcutta Municipal Corporation Act, 1980 (5)The Municipal Commissioner shall allow all persons to take water for extinguishing fires from any main on which a hydrant is fixed without any payment.
