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State of West Bengal - Section

Section 59 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

59. Authority’s power to carry its drains beyond the District for specific purposes. -

(1)Where it is necessary for the purpose of outfall or discharge of sewage to carry any drain of the Authority outside the District, the Authority may do so-
(i)through, across or under any street or any place laid out as or intended for a street, and
(ii)after giving reasonable notice in witting to the owner and occupier, into, through or under any land whatsoever or under any building.
(2)In the exercise of any power under this section, the Authority shall cause as little damage as possible to any property and shall pay compensation to any person who sustain damage in consequence of the exercise of such power.