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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of West Bengal - Subsection

Section 181(2) in West Bengal Municipal Corporation Act, 2006

(2)Subject to the provisions of subsection (1), when an application under that sub-section is granted, the Commissioner may, by order, place, or allow to be placed, the necessary pipes and water-fittings of such dimension and character us may be specified in the order.