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State of West Bengal - Section

Section 255 in West Bengal Municipal Act, 1993

255. Power to enforce drainage of undrained premises and separate drainage in any premises.

- The Chairman-in-Council may, by written notice; require drainage to be provided for any undrained premises and also require separate provisions to be made for drainage or sewage and other offensive matters as distinct from rain-water and other unpolluted sub-soil water in accordance with such rules as may be made in this behalf.