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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(1)(b) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(b)if after receipt of written notice from the General Manager requiring him to refrain from so doing, the owner or occupier of the premises continues to use water or to permit the same to be used in contravention of this Act or any regulation made thereunder.