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 287] [Entire Act] State of West Bengal - Subsection Section 287(1) in The Calcutta Municipal Corporation Act, 1980 (1)The municipal drains shall be so constructed maintained and kept as to create the least practicable nuisance and shall, from time to time, be property flushed, cleansed and emptied.
