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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Greater Bengaluru City Corporation -

Section 46(1) in Bangalore Water Supply and Sewerage Act, 1964

(1)On every service pipe laid after the date of coming into force of this Chapter, the Board shall, and on every service pipe laid before such date the Board may fit a stopcock enclosed in a cover box or a pit of such size as may be reasonably necessary.