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[Cites 0, Cited by 0] [Section 2(82)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(82)(e) in West Bengal Municipal Corporation Act, 2006

(e)the drain attached to any such street, public bridge, or causeway, and, where there is no drain attached to any such street, shall be deemed to include also, unless the contrary is shown, all lands up to the boundary wall, ail, hedge and pillar of the premises, if any, abutting on the street, or if a street alignment has been fixed, then, up to such alignment;