Section 239(2) in The Calcutta Municipal Corporation Act, 1980
(2)[ Subject to the provisions of sub-section (1), when an application under that sub-section is approved, the Municipal Commissioner may by order place or allow to be placed the necessary pipes and water fittings of such dimension and character as may be specified in the order.] [Sub-section (2) susbt. by W.B. Act 32 of 1994.]
