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State of West Bengal - Section

Section 291 in The Calcutta Municipal Corporation Act, 1980

291. Premises deemed to be without effectual drainage. -

For the purposes of this Chapter, premises shall be deemed to be without effectual drainage unless drainage therefrom is discharge or the drain attached thereto is emptied into a municipal drain or some place legally set apart for the discharge of drainage or a cesspool in accordance with the provisions of the Act.