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328. Measures for lighting.

The Commissioner shall

(a) take measures for lighting in a suitable manner all such public streets and public places as may be specified by the Standing Committee;

(b) procure, erect and maintain such number of lamps, lamp posts and other appurtenances as may be necessary for the said purpose;

(c) cause such lamps to be lighted by means of oil, electricity or such other light as the Standing Committee may determine.









  

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