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 0] [Section 256] [Entire Act]

State of West Bengal - Subsection

Section 256(1) in The Calcutta Municipal Corporation Act, 1980

(1)The Municipal Commissioner shall, in every service main laid after the commencement of this Act and may, on every service main laid before such commencement, fit a stopcock enclosed in a cover box or a pit of such size as may reasonably necessary.