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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Greater Bengaluru City Corporation -

Section 83(d) in Bangalore Water Supply and Sewerage Act, 1964

(d)obstruct any officer or other employee of the Board in the discharge of his duties under this Chapter or refuse or wilfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any sewage work.