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State of West Bengal - Section

Section 198 in West Bengal Municipal Corporation Act, 2006

198. Power of Commissioner to allow connection of premises to service mains.

- The Commissioner may, subject to the provisions of this Act and the rules and the regulations made thereunder, permit the owner, or the lessee, or the occupier, of any premises to connect the premises by means of supply-pipes for conveying to the premises a supply of wholesome or unfiltered water from the service mains of the Corporation.