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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Greater Bengaluru City Corporation -

Section 69(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)The expenses incurred in carrying out any work under sub-section (1) in respect of any group or block of premises shall be paid by the owners of such premises in such proportion as the Board may determine and shall be recoverable from them as an arrear of charges payable under this Act.