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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(b) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(b)the carrying out by any local authority, statutory authority, or the Central or the State Government of any works for the purpose of inspecting, repairing, or renewing any sewers, mains, pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;