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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Greater Bengaluru City Corporation -

Section 52(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)No water pipes shall be laid in a drain or on the surface of an open channel or house gully or within six meters of a cesspool or in any position where the pipe is likely to be injured or the water therein polluted; and except with the approval of the Board no cistern shall be constructed within six meters of a latrine, or cesspool.