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[Cites 0, Cited by 0] [Section 28H(1)] [Section 28H] [Entire Act]

State of Karnataka - Subsection

Section 28H(1)(c) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(c)The Board may, if it thinks fit, construct such part of the work necessary for connecting a private drain with a Board sewer as is in or under a public street and in such a case, the expenses incurred by the Board shall be paid by the owner or occupier of the premises, or, as the case may be, the owner of the private drain and shall be recoverable from the owner or occupier as an arrear of charges payable under this Act.