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 497] [Entire Act] State of West Bengal - Subsection Section 497(2) in The Calcutta Municipal Corporation Act, 1980 (2)No person shall make any excavation referred to in clause (a) of subsection (1) or dig any cesspool, tank, pond, well or pit in contravention of any such order.
