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

State of Karnataka - Subsection

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

(d)if after receipt of a notice from the Board requiring him to refrain from so doing, the owner or occupier continues to use the water or to permit it to be used in contravention of the provisions of this Act or any rule or regulation made thereunder;