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

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State of Karnataka - Subsection

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

(d)If the owner of the immovable property over, under, along or across which a pipe or sewer has been laid under this sub-section whilst such immovable property was not built upon desires to erect any building on such property, the Board shall, by notice in writing, require the owner of the premises to close, remove or divert the pipe or sewer in such manner as shall be approved by it and to fill in, reinstate and make good the immovable property as if the pipe or sewer had not been placed or carried over, under, along or across the same :

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State of Karnataka - Subsection

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