Legal Document View

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
[Cites 0, Cited by 0] [Section 239(1)] [Section 239] [Entire Act]

State of West Bengal - Subsection

Section 239(1)(f) in West Bengal Municipal Act, 1993

(f)[ if water connection is obtained on payment of provisional property tax and the building is not completed in such manner which, in the opinion of the Board of Councilors, is fit for human habitation, within the validation period of the approved building plan under sub-section (2) of section 207;] [Inserted by section 13 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009) w.e.f. 1.6.2009.]