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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Greater Bengaluru City Corporation -

Section 15(3)(a) in Bangalore Water Supply and Sewerage Act, 1964

(a)for a supply of wholesome water in pipes to every part of the Bangalore Metropolitan Area in which there are houses, for the domestic purposes of the occupants thereof, and for taking the pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so however, that this clause shall not require the Board to do anything which is not practicable at a reasonable cost or to provide such a supply to any part of the Bangalore Metropolitan Area where such a supply is already available at such point or points aforesaid;