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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of West Bengal - Subsection

Section 237(2) in West Bengal Municipal Act, 1993

(2)If no cause is shown to the satisfaction of the State Government within the period specified in the order under sub-section (1), the State Government may, by order, direct that the water-works with all plants, fittings and appurtenances thereof shall be made over to such agency or statutory body as the State Government may fix, and for such period, and on such terms and conditions, as the State Government may determine.