Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of West Bengal - Subsection

Section 174(1) in Siliguri Municipal Corporation Act, 1990

(1)The Corporation may grant license to a private individual or organization for maintenance and regulation of use of public toilets and urinals constructed by it and on such terms and conditions as may be determined by regulations.