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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(4) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(4)Subject to the approval of the State Government the Board may, on such terms as may be prescribed, supply water or render conservancy services to private persons, Railway Authority, local authorities and industrial concerns within the mining settlements.