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 230] [Entire Act] State of West Bengal - Subsection Section 230(2) in The Asansol Municipal Corporation Act, 1990. (2)All matters deposited in public receptacles, depots, and places provided or appointed by the Corporation for collection of solid wastes shall be the property of the Corporation.
