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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 263] [Entire Act] State of West Bengal - Subsection Section 263(3) in West Bengal Municipal Act, 1993 (3)The [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] shall make adequate provision for preventing receptacles, depots, places, vehicles and vessels referred to in this Chapter from becoming sources of nuisance.
