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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Greater Bengaluru City Corporation -

Section 53(1)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)if the owner or occupier neglects to comply with any lawful order or requisition regarding water supply issued by the Board within the period specified therein;