Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(ii) in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981

(ii)All septic tanks shall be as per specifications determined by the Municipal Commissioner. At least one W.C. is to be provided for 15 users or part thereof on each floor.