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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of West Bengal - Subsection

Section 59(1)(ii) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(ii)after giving reasonable notice in witting to the owner and occupier, into, through or under any land whatsoever or under any building.