Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of West Bengal - Section

Section 250 in The Calcutta Municipal Corporation Act, 1980

250. Municipal Commissioner to maintain a register of tubewells sunk in Calcutta. -

The Municipal Commissioner shall cause to be maintained a register, in such form and in such manner as may be determined by regulations, which shall provide an inventory of the tubewells public or private, sunk in Calcutta and such register shall be updated from time to time.E. Water supply mains and connections to premises