Section 74(2)(a) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(2)(a) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(a)the owner of the premises at his own cost, where the works or things mentioned in clause (a) of sub-section (1) are found on inspection and examination to be not in good order or condition or constructed in contravention of any of the provisions of this Act or any regulation made thereunder, or of any other Act, or rule or by-law made under the same, prevailing at the time of such construction, and

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State of West Bengal - Subsection

Section 74(2)(a) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966