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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Greater Bengaluru City Corporation -

Section 76(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)Without the written permission of the Board no private street shall be constructed and no building, wall, fence or other structure shall be erected on any Board sewer constructed or maintained by, or vested in, the Board.