Section 158 in The Chandernagore Municipal Corporation Act, 1990
158. Rights over sub-soil water resources.
- [* * * *] [Sub-section (1) omitted by West Bengal Act 17 of 1995.](2)No person shall sink a tube-well in Chandernagore except with the prior permission of the Chief Executive Officer.(3)The Chief Executive Officer may grant such permission on such terms and conditions as may be determined by regulation.
