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State of West Bengal - Section

Section 234 in West Bengal Municipal Corporation Act, 2006

234. Map of under ground utilities.

- The Commissioner shall cause to be maintained complete survery maps, drawings and descriptions of all underground utilities within the Corporation area, including water-supply mains, supply-pipes, sewers and connections thereto in such Form, and in such manner, as may be prescribed, and shall ensure the secrecy of the same in conformity with the provisions of the Official Secrets Act, 1923, (19 of 1923).J. Privies, urinals, and bathing and washing places