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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of West Bengal - Subsection

Section 220(1)(b) in West Bengal Municipal Corporation Act, 2006

(b)if, after receipt of a notice, in writing, from the Commissioner requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or to permit the same to be used, in contravention of this Act or of any regulations made thereunder; or