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

State of Karnataka - Subsection

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

(b)Upon the making of an order under clause (a), the owner of the premises may, after giving reasonable notice of his intention so to do, enter upon the immovable property with assistants and workmen at any time between sunrise and sunset for the purpose of laying a pipe or severe, over, under, along or across such immovable property or for the purpose of repairing the same.