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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Greater Bengaluru City Corporation -

Section 56(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)In the exercise of the powers conferred upon it by this section, the Board shall cause as little damage and inconvenience as may be possible, and shall make full compensation for any damage or inconvenience caused by it.