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[Cites 0, Cited by 0] [Section 334] [Entire Act]

State of West Bengal - Subsection

Section 334(1) in The Calcutta Municipal Corporation Act, 1980

(1)Any land that may be required in any bustee for temporary deposit of rubbish, offensive matters, sewage or carcasses of animals accumulating in such bustee shall be provided by the owner of such bustee.