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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Greater Bengaluru City Corporation -

Section 70(i) in Bangalore Water Supply and Sewerage Act, 1964

(i)no drain may be closed, discontinued or destroyed by the Board under clause (a) except on condition of its providing another drain equally effectual for the drainage of the premises and communicating with any Board sewer which it thinks fit; and