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[Cites 0, Cited by 0] [Section 101] [Entire Act]

Greater Bengaluru City Corporation -

Section 101(4) in Bangalore Water Supply and Sewerage Act, 1964

(4)For the purpose of enabling any document to be served on the owner of any premises the Water Supply Engineer or the Sanitary Engineer or any other officer authorised or empowered to do so may by notice in writing require the occupier of the premises to state the name and address of the owner thereof.