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[Cites 0, Cited by 0] [Section 478(1)] [Section 478] [Entire Act]

State of West Bengal - Subsection

Section 478(1)(b) in Kolkata Municipal Corporation Act, 1980

(b)by notice in writing require the owner or person having control of such well, tank or place to take such steps as may be directed by the notice to prevent the public from having access to or from using such water; or