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[Cites 0, Cited by 0] [Section 166(1)] [Section 166] [Entire Act]

State of West Bengal - Subsection

Section 166(1)(c) in The Chandernagore Municipal Corporation Act, 1990

(c)no wall, fence or structure shall be erected on the bed, bank or embankment or any municipal sewage or storm-water channel, nor any portion thereof shall be interfered with, encroached upon, altered or occupied for fishery, agriculture or any other purpose.