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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Greater Bengaluru City Corporation -

Section 76(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)If any private street be constructed or any building, wall, fence or structure erected on any sewer as aforesaid without the written permission of the Board, the Board may remove or otherwise deal with the same as it thinks fit.