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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of West Bengal - Subsection

Section 234(2) in West Bengal Municipal Act, 1993

(2)The Municipality may, if it thinks fit, take charge of all communication-pipes and fittings of any existing private service connected with water-supply system within a municipal area up to and including the stopcock nearest to the doorstep of the concerned premises and such communication-pipes and fittings shall thereafter vest in, and shall be maintained at the expenses of, the Municipality as part of the water-works of the Municipality.