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[Cites 0, Cited by 0] [Section 178(1)] [Section 178] [Entire Act]

State of West Bengal - Subsection

Section 178(1)(i) in The Chandernagore Municipal Corporation Act, 1990

(i)where, if the area be one covered with sewerage system, all existing service privies shall be converted into sanitary toilets with necessary connection with the sewerage system, and