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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Greater Bengaluru City Corporation -

Section 53(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)
(a)The owner and the occupier of the premises shall be jointly and severally liable for the payment of all the sums referred to in clause (c) of sub-section (1).
(b)The sums referred to in clause (a) shall be a charge on the premises.