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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of West Bengal - Subsection

Section 275(1)(ii) in The Calcutta Municipal Corporation Act, 1980

(ii)water shall not be cut off or turned off in any case referred to in clause (g) or clause (j) unless written notice of not less than seventy-two hours has been given to the occupier of the premises;