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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Greater Bengaluru City Corporation -

Section 32(b) in Bangalore Mahanagara Palike Building Bye-laws 2003

(b)The owner of every building mentioned in the bye-law 32 (a) shall ensure that the Rain Water Harvesting structure is maintained in good repair for storage of water for non potable purposes or recharge of groundwater at all times.