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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Greater Bengaluru City Corporation -

Section 81(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)If on examination the sewer or cesspool is found to be in proper condition, the Board shall, as soon as possible, reinstate any ground which has been opened by it and make good the damage done by it.