Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 315] [Entire Act] State of West Bengal - Subsection Section 315(1) in West Bengal Municipal Act, 1993 (1)Every person who intends to construct, reconstruct, alter, stop up or obstruct any private drain, shall send to the Board of Councilors an application for permission to execute the work.
