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[Cites 0, Cited by 0] [Section 2(51)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(51)(e) in West Bengal Municipal Act, 1993

(e)the drains attached to any such street, public bridge or cause¬way, and, where there is no drain attached to any such street, shall be deemed to include also, unless the contrary is shown, all land up to the boundary wall, ail, hedge or pillar of the premises, if any, abutting on the street, or if a street alignment has been fixed, then up to such alignment;