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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of West Bengal - Subsection

Section 335(1) in West Bengal Municipal Act, 1993

(1)The Chairman-in-Council may by notice require the owner of, or the person having control over, any private water course, spring, tank, well or other place, the water of which is used for drinking, bathing, or washing purposes, to keep the same in good repair and to cleanse it of silt, refuse or vegetation and to protect it from pollution by surface drainage in such manner as the Chairman-in-Council may think fit.