Section 2(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)The expressions "building", "drain", "house-drain", "house-gully", "occupier," "offensive matter", "owner", "private street", "public street", rubbish", and "sewage" used in this Act shall, unless there is anything repugnant in the subject or context, have the same meaning as in the Calcutta Municipal Act, 1951.
