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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

Greater Bengaluru City Corporation -

Section 65(1)(a) in Bangalore Water Supply and Sewerage Act, 1964

(a)any matter likely to injure the sewer or to interfere with the free flow of its contents, or to affect prejudicially the treatment and disposal of its contents; or