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[Cites 0, Cited by 0] [Section 84A(1)] [Section 84A] [Entire Act]

Greater Bengaluru City Corporation -

Section 84A(1)(m) in Bangalore Water Supply and Sewerage Act, 1964

(m)the provision and maintenance of such an inspection chamber or manhole as will enable a person readily to take at any time samples of what is passing into Board sewers from trade premises;