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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of West Bengal - Subsection

Section 176(3) in West Bengal Municipal Corporation Act, 2006

(3)The Corporation, for the purpose of measuring or recording the quantity of water consumed, may provide for devices of attachment of meter in the premises or adopt a system of calculation by the size or number of ferrules through which the supply is made or any other method of measurement or recording in such manner and in accordance with such procedure as may be prescribed.