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 154] [Entire Act] State of West Bengal - Subsection Section 154(1) in The Howrah Municipal Corporation Act, 1980 (1)No person, either owner or occupier of any premises, shall be allowed to maintain service privy within the area of the Corporation.
