Section 55A in Karnataka Urban Water Supply and Drainage Board Act, 1973
55A. [ Non-liability of Board when supply reduced or not made in certain cases. [Section 55A and 55B inserted by Act 45 of 1981 w.e.f. 1.10.1981.]
- The Board shall not be liable to any penalty or damages for cutting off the supply of water or for not supplying water in the case of unusual drought, other unavoidable cause or accident, or the necessity for relaying or repairing pipes.
