Section 28C(3)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

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State of Karnataka - Subsection

Section 28C(3)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(a)If it appears to the Board that the only or the most convenient means of water supply to or sewerage of any premises is by laying any pipe or sewer over, under, along or across the immovable property of another person, the Board may, by order in writing, authorize the owner of the premises to lay or carry such pipes or sewers over, under, along or across such immovable property :

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State of Karnataka - Subsection

Section 28C(3)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973