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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of West Bengal - Subsection

Section 308(2) in Kolkata Municipal Corporation Act, 1980

(2)The Municipal Commissioner may, at any time by written notice, require any person within whose premises any cesspool is constructed in contravention of sub-section (1) to remove such cesspool or to fill it up with such material as may be approved by him.