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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(1)The General Manager or any other officer authorised by him in this behalf may have any tank, pool or well cleansed or disinfected after notice to the owner and the occupier, if any, thereof when it appear to him that such cleansing or disinfecting will tend to prevent or check the spread of any dangerous disease.