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State of West Bengal - Section

Section 157 in Siliguri Municipal Corporation Act, 1990

157. Power of Chief Executive Officer to allow owner or occupier of premises to lay down service- pipes.

- Subject to such conditions as the Corporation may from time to time impose, the Chief Executive Officer may allow any person owning or occupying any premises to lay down service-pipes from the mains of the Corporation for the purpose of bringing into the premises a supply of filtered and unfiltered water for use therein under the provisions of this Act or the regulations made thereunder.