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

State of Karnataka - Subsection

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

(c)if any charges or any other sum due for water or for the cost of making a connection or the hire of a meter, or the cost of carrying out any work or test connected with the water supply which is chargeable to any person by or under this Act is not paid within fifteen days after a bill for such charges or sums has been presented or served;