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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

Greater Bengaluru City Corporation -

Section 7(7)(e) in Bangalore Mahanagara Palike Building Bye-laws 2003

(e)if the owner of the building has not shown to the satisfaction of the Authority that all the measures required to safeguard the construction from constantly getting damp are being taken.;