Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 226] [Entire Act] State of West Bengal - Subsection Section 226(1) in West Bengal Municipal Act, 1993 (1)It shall be the duty of every Municipality to provide a supply of wholesome water for the domestic use of the inhabitants.
