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State of West Bengal - Section

Section 283 in The Calcutta Municipal Corporation Act, 1980

283. Power for making-drains. -

(1)The Municipal Commissioner may carry any municipal drain through, across or under any street or any place laid out as or intended for a street or under any cellar or vault which may be under any street and, after giving reasonable notice in writing to the owner or occupier, into, through or under any land whatsoever within Calcutta or for the purpose of outfall or distribution of sewage outside Calcutta.
(2)The Municipal Commissioner may enter upon and construct any new drain in the place of an existing drain in any land wherein any municipal drain has been already lawfully constructed, or repair or alter any municipal drain so constructed.