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[Cites 0, Cited by 0] [Section 28G] [Entire Act]

State of Karnataka - Subsection

Section 28G(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(2)Nothing in clause (b) of sub-section (1) shall apply to a consumer closing the stopcock fixed on the service pipe supplying water to his premises so long as he has obtained the consent of any other consumer whose supply will be affected thereby.