Section 44(2) in Bangalore Water Supply and Sewerage Act, 1964
(2)Upon the receipt of such a notice as is referred to in sub-section (1), the Board shall [if in its opinion there is no objection] [Inserted by Act 6 of 1966 w.e.f. 17.3.1966.] lay the necessary communication pipe and any part of the supply pipe which is to be laid in a street and shall connect the communication pipe with the supply pipe.
