Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

Greater Bengaluru City Corporation -

Section 78(3)(c) in Bangalore Water Supply and Sewerage Act, 1964

(c)pay compensation to the owner of the immovable property and to any other person who sustains damage by reason of the laying of such sewer.