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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

Greater Bengaluru City Corporation -

Section 78(3)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of laying such sewer; and