Section 60(1)(d) in Bangalore Water Supply and Sewerage Act, 1964

[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

Greater Bengaluru City Corporation -

Section 60(1)(d) in Bangalore Water Supply and Sewerage Act, 1964

(d)obstruct any officer or other employee of the Board in the discharge of his duties under this Chapter or refuse or wilfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any water work; or

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Greater Bengaluru City Corporation -

Section 60(1)(d) in Bangalore Water Supply and Sewerage Act, 1964