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 243(2)] [Section 243] [Entire Act]

State of West Bengal - Subsection

Section 243(2)(ix) in Kolkata Municipal Corporation Act, 1980

(ix)to acquire any tank, pond, well or other water area within Calcutta considered to be prejudicial to community health.