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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(19) in Kolkata Municipal Corporation Act, 1980

(19)"connected-urinal" means a urinal which is directly connected with a sewer;[ xxx ] [Clause (20) omitted by section 3(1) of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.]