Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of West Bengal - Subsection

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

(iii)in any case referred to in clause (f) Sick the Commissioner may carry out necessary repair to sick tap. work or fitting and recover the expenses thereof from the owner or the occupier of the premises.