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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of West Bengal - Subsection

Section 316(2) in West Bengal Municipal Act, 1993

(2)The Board of Councilors may, by written notice, require the owner or the occupier of any building-
(a)to provide and maintain a sufficient number of suitable roof-gutters and down pipes or masonry platforms for carrying water from the roof of the building into such drains as may be specified in notice, or
(b)to renew, alter, repair or remove any such gutters, pipes or platforms already provided for the building.