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[Cites 0, Cited by 0] [Section 239(1)] [Section 239] [Entire Act]

State of West Bengal - Subsection

Section 239(1)(c) in West Bengal Municipal Act, 1993

(c)if any pipe, tap, works or fittings connected with the supply of water to the premises be found, on examination by any officer of the Municipality duly authorized in this behalf, to be out of repairs to such an extent as may cause so serious a waste or contamination of water that, in the opinion of the Chairman, immediate prevention is necessary; or