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

State of Karnataka - Subsection

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

(f)if the owner or occupier refuses to admit any person authorized by the Board in this behalf into the premises which he proposes to enter for the purpose of executing any work or of placing or removing any apparatus or of making any examination or inquiry in connection with the water supply or prevents the Executive Engineer or any person authorized by the Board doing such work from placing or removing such apparatus or making such examination or inquiry;