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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of West Bengal - Subsection

Section 220(1)(ii) in West Bengal Municipal Corporation Act, 2006

(ii)water shall not be cut off or turned off in any case referred to in clause (g) or clause (j) unless a notice in writing, of not less than seventy-two hours has been given to the occupier of the premises: