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[Cites 0, Cited by 0] [Section 28H(1)] [Section 28H] [Entire Act]

State of Karnataka - Subsection

Section 28H(1)(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(b)Any person desirous of availing himself of the provisions of clause (a) shall give to the Board notice of his proposal, and at any time within one month after receipt thereof, the Board may, by notice to him, refuse to permit the communication to be made, if it appears to it that the mode of construction or condition of the drain is such that the making of the communication would be prejudicial to the sewerage system and for the purpose of examining the mode of construction and condition of the drain it may, if necessary, require it to be laid open for inspection.