Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 165] [Entire Act] State of West Bengal - Subsection Section 165(1) in The Asansol Municipal Corporation Act, 1990. (1)No person shall, without complying with the provisions of section 164, make or cause to be made, any connection of a house-drain with a municipal drain.
