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[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of West Bengal - Subsection

Section 293(2) in The Calcutta Municipal Corporation Act, 1980

(2)The drain so constructed shall empty into a municipal drain situated at a distance of not exceeding thirty metres from the premises; but if no municipal drain is situated within that distance then such drain shall empty into a cesspool to be constructed by the owner situated within the distance to be specified by the Municipal Commissioner for the purpose.