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[Cites 0, Cited by 0] [Section 259] [Entire Act]

State of West Bengal - Subsection

Section 259(a) in West Bengal Municipal Act, 1993

(a)requiring every person, who intends to construct, repair, add to or alter a house-drain or cess-pool, to submit an application to the Municipality with such plans and other particulars as may be determined, and providing for conditions for giving and refusing of sanction to such application;