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[Cites 0, Cited by 0] [Section 28E(3)] [Section 28E] [Entire Act]

State of Karnataka - Subsection

Section 28E(3)(h) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(h)if the owner or occupier causes pipes, taps, works or fittings connected with the Board water supply to be placed, removed, repaired or otherwise interfered with in contravention of the provisions of this Act or of the rules or regulations made thereunder: