Calcutta Metropolitan And Sanitation Authority Act, 1966

An Act to provide for the establishment of an Authority for the maintenance, development and regulation of water-supply, sewerage and drainage services and for the collection and disposal of garbage in the Calcutta Metropolitan District with a view to the promotion of public health and for matters connected therewith. Whereas it is expedient to provide for the establishment of an Authority for the maintenance, development and regulation of water-supply, sewerage and drainage services and for the collection and disposal of garbage in the Calcutta Metropolitan District with a view to the promotion of public health and for matters connected therewith ; It is hereby enacted in the Sixteenth Year of the Republic of India, by the Legislature of West Bengal, as follows:-

Act number

Act 13 of 1966

Year

1966

Enacted on

26-05-1966

In force from

26 May 1966

Jurisdiction

West Bengal State Act

Subjects

Housing And Urban Development

Read the full text of Calcutta Metropolitan And Sanitation Authority Act, 1966 section by section on LawLens.

Official source: India Code