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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of West Bengal - Subsection

Section 175(2) in Siliguri Municipal Corporation Act, 1990

(2)In any area in respect of which a declaration has been made under sub-section (1), the owners of the premises served by service privies shall cause such conversion under clause (i) or clause (ii), as the case may be, of sub-section (1), to be made at their own cost.