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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of West Bengal - Subsection

Section 268(1) in West Bengal Municipal Act, 1993

(1)The Board of Councilors, may, for the purpose of receiving, storing, treating, processing and disposing solid wastes or converting such solid wastes into compost or other matter, construct, acquire, operate, maintain, develop, and manage any work within or outside the municipal area and run it on a commercial basis.